Gujarat High Court
Mushrafkhan Gorekhan Pathan vs State Of Gujarat & 2 on 30 September, 2014
Author: A.J.Desai
Bench: A.J.Desai
R/SCR.A/4093/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 4093 of 2014
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MUSHRAFKHAN GOREKHAN PATHAN....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
PARTY-IN-PERSON, PERSONAL CAPACITY for the Applicant(s) No. 1
MR LB DABHI APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 30/09/2014
ORAL ORDER
RULE. Waived by learned APP Mr. LB Dabhi.
The present application is filed by applicant - convict, who has been convicted for the offenses punishable under Sections 302 and 120 of the IPC and Section 25(1)(c) of the Arms Act and sentenced to imprisonment for life by the learned Additional Sessions Court, Ahmedabad, vide judgment and order dated 21.10.2002 passed in TADA Case No. 144 of 1993 to release him on parole leave on the ground of sickness of his father. The convict was released on parole leave on the ground of sickness of his father on 9.10.2013 and had surrendered on the same day. He has so far undergone sentence of 21 years 1 month and 23 days.
Considering the conduct of the applicant - convict and the ground advanced for parole leave is on account of sickness of his father, Page 1 of 2 R/SCR.A/4093/2014 ORDER I am of the opinion that the present application requires consideration. Hence, the present application is allowed. The applicant is ordered to be released on parole leave from 11.10.2015 to 26.10.2014 on usual terms and conditions. He shall surrender to the Jail Authority on completion of parole period without fail.
Rule is made absolute accordingly. DS is permitted.
(A.J.DESAI, J.) pnnair Page 2 of 2