Gujarat High Court
Rohitbhai Jivanlal Patel Thro ... vs State Of Gujarat on 26 February, 2020
Author: Sonia Gokani
Bench: Sonia Gokani
R/SCR.A/1412/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 1412 of 2020
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ROHITBHAI JIVANLAL PATEL THRO DARSHANBHAI KAUSHIKBHAI
PATEL
Versus
STATE OF GUJARAT
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Appearance:
MS.AKSHITABA SOLANKI(6782) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR HS SONI, PUBLIC PROSECUTOR(2) for the Respondent(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 26/02/2020
ORAL ORDER
Rule. Learned APP waives service of rule for the respondents.
1. The convict is before this Court, seeking parole leave for 30 days on the ground of ailment of his son.
2. After arguing for some time, learned Advocate, Ms. Solanki, seeks permission to withdraw this matter.
3. Permission, as prayed for, is granted. This application stands disposed off, as WITHDRAWN.
4. Office to communicate this order to the concerned jail authority, which shall, in turn, communicate the same to the person concerned through EMAIL or FAX, FORTHWITH. Rule is discharged.
(SONIA GOKANI, J) UMESH/-
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