TOFIKBHAI FIROJBHAI PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed, through jail, by the applicant for a period of 10 days on the ground of after death ceremony of his real brother.

(2.) It appears that the applicant has approached before the Session Court concerned, by way of an application being Criminal Misc. Application No. 242 of 2022, which came to be rejected vide order dtd. 15/3/2022, by observing, inter alia, as under:

(3.) Feeling aggrieved by the aforesaid, the present application has been filed, through jail, before this Court.