Ikabalhusen @ Lala Kasambhai Shaikh ... vs State Of Gujarat on 18 October, 2019

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Gujarat High Court

Ikabalhusen @ Lala Kasambhai Shaikh ... vs State Of Gujarat on 18 October, 2019

Bench: Sonia Gokani

        R/SCR.A/9325/2019                                     ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
        R/SPECIAL CRIMINAL APPLICATION NO. 9325 of 2019
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        IKABALHUSEN @ LALA KASAMBHAI SHAIKH (DHOBI)
                             Versus
                       STATE OF GUJARAT
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Appearance:
MR HEMANT B RAVAL(3491) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR LR PUJARI, PUBLIC PROSECUTOR(2) for the Respondent(s) No. 1
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CORAM:                HONOURABLE MS JUSTICE SONIA GOKANI
                            Date : 18/10/2019
                             ORAL ORDER

Rule. Learned APP waives service of rule for the respondents.

1. This is an application by the convict, seeking parole leave for 365 days on the ground that he already has spent 20 years in jail.

2. This Court notices that the convict is undergoing sentence of imprisonment for life in connection with TADA Case No. 176/1993. This Court also notices that, recently he had been granted parole leave by the IG, Prisons. At present, he has been enlarged on furlough leave for 14 days and he has to surrender on 19.10.2019.

3. This application has been made on the ground that his sister, who is staying with his family, is suffering from cancer and requires treatment.

4. Learned Advocate, Mr. Raval, for the convict has urged that the treatment of the sister of the convict is continuously going on and therefore, this Court may show indulgence.

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R/SCR.A/9325/2019 ORDER

5. Learned APP has drawn the attention of this Court that in the recent past he has enjoyed parole leave for 92 days on the ground of making arrangements for school fees of his children.

6. Having heard both the sides, bearing in mind the period undergone by him so also the cause, his request deserves to be acceded to.

7. Resultantly, this application is allowed and the convict is ordered to be released for the period of FOUR WEEKS only, from the date of his actual release, on his furnishing personal bonds of Rs.15,000/- and a surety of the like amount before the jail authority concerned.

8. Office to communicate this order to the concerned jail authority, which shall, in turn, communicate the same to the person concerned, FORTHWITH.

Rule is made absolute. Direct service is also permitted.

(SONIA GOKANI, J) UMESH/-

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