BIPINKUMAR NATWARLAL SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court vide order dtd. 28/6/2023, had directed the learned APP appearing for the respondent-State to place on record the statement of convict as well as statement of his real sister namely Mamtaben Ramovatar Sharma with regard to the medical certificates as well as death certificates, which were placed on record before this Court in the proceedings seeking extension of parole leave filed by the present applicant.

(2.) Mr. Hardik Mehta, learned APP appearing for the respondent- State, has placed on record the report dtd. 1/7/2023 submitted by the Police Sub-Inspector, Patan City "B" Division Police Station.

(3.) Prima facie, the Court notices that the medical certificates produced in the proceedings before this Court seeking extension of parole leave, were not genuine. The copy of death certificate of Dr. Lalit Manilal Modi was annexed along with the verification report, which goes to indicate that he had had expired on 18/4/2021, whereas the medical certificates, which were placed on record, were issued on 17/5/2023 and 23/5/2023. At one stage, the convict had refused to get record his statement, however, later on, he had shown his willingness to record the statement. Time was granted to place on record the statement of the convict.