Manji Nathabhai Makwana vs State Of Gujarat
2025 Latest Caselaw 8713 Guj

Gujarat High Court

Manji Nathabhai Makwana vs State Of Gujarat on 3 December, 2025

                                                                                                              NEUTRAL CITATION




                           R/SCR.A/13372/2024                                    ORDER DATED: 03/12/2025

                                                                                                               undefined




                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/SPECIAL CRIMINAL APPLICATION (DIRECTION) NO. 13372 of 2024

                                                   With
                      CRIMINAL MISC.APPLICATION (EXTENSION OF PAROLE LEAVE) NO. 2
                                                  of 2024
                            In R/SPECIAL CRIMINAL APPLICATION NO. 13372 of 2024
                      ==========================================================
                                                  MANJI NATHABHAI MAKWANA
                                                            Versus
                                                   STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      BHAVIN B THAKAR(9371) for the Applicant(s) No. 1
                      NOTICE SERVED for the Respondent(s) No. 2,3,4,5
                      MR. MEET THAKKAR, APP for the Respondent(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY

                                                           Date : 03/12/2025

                                                               ORAL ORDER

Learned APP upon instructions submits that pending the petition, the petitioner has also submitted a fresh application for remission which has been processed by the respondent authorities and shall be decided in accordance with law as expeditiously as possible.

It is expected from the respondent authorities that they would adhere to the directions issued by the Hon'ble Apex Court in its judgment in case of Nawas @ Mulanavas Vs. State of Kerala reported in 2024 INSC 215. With these observations, the present petition is disposed of.

The concerned authority shall decide the application filed by the petitioner within periods of Eight weeks from the date of receipts of this order.

NEUTRAL CITATION

R/SCR.A/13372/2024 ORDER DATED: 03/12/2025

undefined

The connected criminal misc. application is disposed of.

(M. R. MENGDEY,J) RAVI OZA