HARUBHA JILUBHAI ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is preferred seeking extension of an earlier order of grant of parole leave in as much as both the applicants have completed nearly 19 years in jail and their case of being granted remission is not being considered. It appears that this Court, vide its order dated 02.03.2020, entertained their application and granted parole leave for the period of 08 weeks only on account of pendency of their application with the Jail Authorities.

(2.) In the mean time,since the jail authority was directed to consider their applications and communicated the outcome to the parties, the same has come in negation during the pendency of this application.

(3.) Today the Court has heard learned advocate Ms.Bhakti Joshi appearing for both the petitioners and learned Additional Public Prosecutor.