Gujarat High Court
Mahommad Isamil Haji Abdul Kadar Sheikh vs State Of Gujarat & 2 on 5 December, 2014
Author: A.J.Desai
Bench: A.J.Desai
R/SCR.A/5360/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 5360 of 2014
================================================================
MAHOMMAD ISAMIL HAJI ABDUL KADAR SHEIKH....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
================================================================
Appearance:
PARTY-IN-PERSON, PERSONAL CAPACITY for the Applicant(s) No. 1
MR HK PATEL ADDITIONAL PUBLIC PROSECUTOR for the Respondent(s)
No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 05/12/2014
ORAL ORDER
1. Rule. Mr. HK Patel, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondents.
2. By way of present application, the applicant hereinconvict who is personally present in the Court has prayed to release him on parole leave on the ground of his own sickness. In support of the application, medical certificate is annexed.
3. The applicantconvict has been released by the concerned authority on furlough leave and he shall surrender before the jail authority on 07.12.2014. It is stated by the applicant that he has Page 1 of 3 R/SCR.A/5360/2014 ORDER undergone sentence of 17 years.
4. Considering the overall facts and circumstances of the case and looking to the sentence already undergone by the convict, I am of the opinion that the application requires consideration. The convict is ordered to be released on parole leave for a period of four weeks from 10.12.2014 on the usual terms and conditions which may be imposed by the jail authority. The applicantconvict to surrender before Jail Authority on completion of the parole leave without fail. Rule is made absolute to the aforesaid extent. Direct service is permitted.
(A.J.DESAI, J.)
niru*
Page 2 of 3
R/SCR.A/5360/2014 ORDER
Page 3 of 3