AKBAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant Akbar alias Saukat Aamir Baji Malek is in jail as a convict in Sessions Case No.26 of 2011 , convicted and sentenced to life imprisonment by the Court of learned Second Additional Sessions Judge, Vadodara. This prosecution has resulted into conviction of 7 persons and acquittal of 2 persons.

(2.) The applicant is in the jail for last 5 years and on couple of occasions, he had been granted parole and furlough leave.

(3.) He on earlier occasion had preferred an application for suspension of the judgment of conviction and sentence as also for his release on regular bail pending the appeal. This Court did not entertain his request and he withdrew the same being Criminal Miscellaneous Application No.1 of 2020 in Criminal Appeal No.1595 of 2018 on 28.01.2019.