Gujarat High Court
Tajjamulhasan Alihasan Ansari - Thro' ... vs State Of Gujarat & on 28 March, 2013
Author: A.J.Desai
Bench: A.J.Desai
TAJJAMULHASAN ALIHASAN ANSARI - THRO' SAMSUNISHA T ANSARI....Applicant(s)V/SSTATE OF GUJARAT R/SCR.A/892/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CRIMINAL APPLICATION NO. 892 of 2013 ============================================= TAJJAMULHASAN ALIHASAN ANSARI - THRO' SAMSUNISHA T ANSARI....Applicant(s) Versus STATE OF GUJARAT & 2....Respondent(s) ============================================= Appearance: PARTY-IN-PERSON, ADVOCATE for the Applicant(s) No. 1 MS JIRGA JHAVERI LD APP for the Respondent(s) No. 1 ============================================= CORAM: HONOURABLE MR.JUSTICE A.J.DESAI Date : 28/03/2013 ORAL ORDER
1. Rule. Ms. Jirga Jhaveri, learned APP waives service of notice of Rule on behalf of respondent No. 1 State.
2. By way of the present petition, Party-in-person Samsunisha Tajjamulhasan Ansari, wife of the convict Tajjamulhasan Alihasan Ansari, has prayed to release her husband Tajjamulhasan Alihasan Ansari on parole leave on the ground of marriage of his son, which is fixed on 22.04.2013. In support of his petition, an invitation card is annexed. It appears from the invitation card that several ceremonies with regard to marriage start from 20.04.2013.
3. I have gone through the jail record of the convict. It appears from the record that the petitioner is convicted for the offences punishable under Sections 302, 120-B of the IPC, under Section 25(1)(C) of the Arms Act and under Section 5 of the Tada Act and sentenced for life imprisonment. It also appears that the petitioner has undergone sentence about 17 years. The petitioner has been enlarged on temporary bail or furlough / parole leave and, on all occasions, the petitioner has surrendered in time before the Jail Authority. His jail conduct is also found to be good.
Considering the above facts, the present petition requires consideration and the same is allowed. The petitioner shall be released on parole leave from 5.4.2012 to 3.5.2013 on usual terms and conditions, which may be imposed by the Jail Authority.
5. The petitioner shall surrendered himself before the Jail Authority on 4.5.2013.
6. Rule is made absolute.
Direct service is permitted today.
(A.J.DESAI, J.) *Kazi Page 2 of 2