JAYESHBHAI DAYLABHAI BORASA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application filed by the applicant-convict through jail seeking long parole leave on the ground that the applicant-convict want to file petition before the Hon'ble Apex Court seeking prayer for expedite hearing of his application pending consideration under Sec. 433(A) of Code of Criminal Procedure.

(2.) Mr. Asmita Patel, learned APP was requested to call for the details as regards the status of this pending application under Sec. 433(A) of Code of Criminal Procedure.

(3.) Today, when the matter is taken up for hearing, Ms. Asmita Patel, learned APP has placed on record fresh jail remarks. The same is permitted to be taken on record. She further invited attention of this Court to the fact that the Advisory Committee meeting was held on 16/1/2023 and the application of the applicant-convict was placed for consideration before the said Committee. She further submitted under instructions that the opinion of the Advisory Committee is awaited by Office of IG (Prison) and upon receipt of the opinion the Darkhast alongwith necessary papers would be forwarded to the Home Department. She, therefore, submitted that the grievance made by the applicant-convict has been addressed and the present application may not be entertained.