MUSRAFKHAN GOREKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Hemant Raval on behalf of the present applicant and learned APP Mr. J. K. Shah on behalf of the respondent- State.

(2.) By way of this application, the applicant prays for being released on parole leave.

(3.) Learned Advocate Mr. Raval on behalf of the applicant would submit that while the applicant has undergone approximately 24 years of incarceration, even the application for remission as per the direction of this Court vide order dtd. 26/4/2022, has not been considered by the respondent-State. Learned Advocate Mr. Raval, more particularly, relying upon long period of incarceration would request this Court to release the present applicant on parole leave.