Gujarat High Court
Ganeshbhai Nathubhai Vasava vs State Of Gujarat on 27 February, 2019
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/2312/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 2312 of 2019
With
R/SPECIAL CRIMINAL APPLICATION NO. 2317 of 2019
With
R/SPECIAL CRIMINAL APPLICATION NO. 2320 of 2019
With
R/SPECIAL CRIMINAL APPLICATION NO. 2331 of 2019
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GANESHBHAI NATHUBHAI VASAVA
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MS CM SHAH, APP AND MR PRANAV TRIVEDI, APP for the Respondent(s)
No. 1 in respective applications.
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 27/02/2019
ORAL ORDER
Notice for final disposal. Learned APP waives service of notice on behalf of the respondent State.
Considering the facts and circumstances of the case and scope of the Prisons (Bombay Furlough and Parole) Rules,1959, no case is made out to entertain the present applications. Hence, present applications are rejected. Notice is discharged.
(S.H.VORA, J) SATISH Page 1 of 1