PARVEZKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Maulik P. Baseri, learned advocate on record for the applicant had submitted that the application dtd. 25/5/23 has been preferred by the applicant-convict seeking parole leave on the same grounds as raised in the present application.

(2.) Considering the grievance made by the learned advocate of the applicant, this Court had directed learned APP Ms. Monali Bhatt to take instruction about such pending application. Today when the matter is taken up for hearing, Ms. Bhatt, learned APP has placed on record the communication dtd. 8/6/2023 along with copy of communication dtd. 9/6/2023 submitted by the office of IG Prison, wherein it is confirmed that no such application has been received by the office of IG prison.

(3.) Mr. Baseri learned advocate had placed on record one hand-written appliction addressed to IG Prison but the same seems to have been acknowledged by the office of Jail Superintendent Sabarmati Central Jail on 25/5/2023.