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Gujarat High Court

Liyakat Hussain @ Master S/O Khudabax ... vs State Of Gujarat & on 30 April, 2013

Author: A.J.Desai

Bench: A.J.Desai

  
	 
	 LIYAKAT HUSSAIN @ MASTER S/O KHUDABAX SHAIKH THR. SHAKIL AHM....Applicant(s)V/SSTATE OF GUJARAT
	 
	 
	 
	 
	 
	 
	 
	 
	 
	 
	

 
 


	 


	R/SCR.A/1272/2013
	                                                                    
	                           ORDER

 
	  
	  
		 
			 

IN
			THE HIGH COURT OF GUJARAT AT AHMEDABAD
		
	

 


 


 


SPECIAL CRIMINAL
APPLICATION  NO. 1272 of 2013
 


 


 

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LIYAKAT HUSSAIN @ MASTER
S/O KHUDABAX SHAIKH THR. SHAKIL AHM....Applicant
 


Versus
 


STATE OF GUJARAT  & 
2....Respondents
 

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Appearance:
 

MR
JAYENDRA M SHAH, ADVOCATE for the Applicant.
 

MS
JIRGA JHAVERI, APP for the Respondents.
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CORAM:
				
				
			
			 
				 

HONOURABLE
				MR.JUSTICE A.J.DESAI
			
		
	

 


 

 


Date : 30/04/2013
 


 

 


ORAL ORDER

1. Rule.

Ms.Jirga Jhaveri, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondents.

2. By way of the present petition, the petitioner has prayed to release him on Parole leave on the ground to attend religious ceremony of his grand-daughter. In support of this petition, he has produced Invitation card.

3. I have gone through the jail record of the convict. It appears from the jail record that the petitioner has been convicted for the offence punishable u/s.302 & 120 of the Indian Penal Code; Section 25(1)(C),27 and 307 of the Arms Act and Section 5 of the TADA Act and sentenced for life. He has already undergone sentence about 20 years and 5 months. It appears from the jail record that whenever he was released on temporary bail/ furlough leave/ parole leave, he had surrendered in time before the Jail authority. His jail conduct is also found to be good.

4. Considering the above aspect, the present application requires consideration and the same is allowed. The petitioner shall be released on Parole leave for a period of three weeks from 02/05/2013, on executing personal bond of Rs.15,000/- and on usual terms and conditions.

Direct service today is permitted.

[A.J.DESAI,J.] *dipti Page 2 of 2