USMAN MOHMED ANIS AGARBATTIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the convict under Article 226 of the Constitution of India read with Article 14 ,19 of the Constitution of India seeking directions against the jail authorities to release the applicant on parole leave for a period of 30 days for the purpose of enabling the applicant to prefer appeal before this Court against their conviction. It is also prayed on the ground to meet with their family, to assist their family as the applicants are in jail for more than 14 years and have undergone continuous incarceration since the last 14 years without any leave. The prayer is also made to quash and set aside the communication dtd. 3/4/2023, which is an order passed by the administrative officer IGP prison requesting parole leave to the applicant.

(2.) The brief facts as averred in the petition by the applicant is that:

(3.) Learned Public Prosecutor, Mr. Mitesh Amin has appeared on behalf of respondent-authorities and is assisted by learned Additional Public Prosecutor Ms. Monali Bhatt.