Gujarat High Court
Mukeshbhai @ Shetti Amratbhai vs State Of Gujarat on 31 March, 2022
Author: Ilesh J. Vora
Bench: Ilesh J. Vora
R/SCR.A/3295/2022 ORDER DATED: 31/03/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 3295 of 2022
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MUKESHBHAI @ SHETTI AMRATBHAI
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR CHINTAN DAVE, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 31/03/2022
ORAL ORDER
1. By this application, the applicant has prayed for regularization of 38 days of his late surrender.
2. Record indicates that as per the order passed by the Competent Authority dated 28.05.2021, the applicant was granted parole leave for 30 days. However, the applicant surrendered late by 38 days, which is quite evident from the record of this application.
3. Considering the reasons narrated in the application and circumstances, which are narrated by the applicant, the period of 38 days of late surrender deserves to be regularized and is hereby regularized.
4. Accordingly, the present application is allowed in the above terms.
(ILESH J. VORA,J) TAUSIF SAIYED Page 1 of 1 Downloaded on : Thu Mar 31 22:00:07 IST 2022