MOHAMMED SHAMSUDDIN Vs. STATE OF RAJASTHAN & ORS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Ms. Madhvi Divan, learned Additional Solicitor General relied on the decision of this Court in Asfaq vs. State of Rajasthan & Other, 2017 15 SCC 55. She further invited our attention to paragraph No.31 of said judgment by which request for parole was rejected by this Court.

(3.) Mr. Ratnakar Dash, learned Senior Counsel on the other hand, relied upon subsequent Order dated 14.05.2018 passed by this Court in the matter of very same person-Asfaq, which order granted him parole for 21 days on the ground that his mother had expired. Mr. Dash invited our attention to order dated 06.08.2018 passed by this Court in Writ Petition(Criminal) No.158/2018 (Mohammed Amin vs. State of Rajasthan & Ors.) in connection with another co-accused from the same trial who was also granted parole for 21 days.