MOHAMMAD IBRAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Kunal Shah has appeared on behalf of Mr. Raju Desai, learned advocate on record for the applicant.

(2.) Ms. Monali Bhatt learned APP has placed on record jail remarks.

(3.) This application is filed by the applicant through his wife seeking parole leave for a period of 30 days for getting admission of two daughters as well as for making arrangement of advocate fees to file an appeal against the recent order of conviction. From the jail remarks, it had transpired that the applicant-convict was lastly released pending the trial for a period of 10 days pursuant to the order dtd. 25/5/2022 passed by this Court in CR.MA No. 9301 of 2022. The applicant-convict was arrested by the police after a period of 10 days and was also found to be involved in the second offence arising out of Sec. 302, 504 of IPC and Arms Act . This Court had inquired from learned advocate Mr. Kunal Shah, learned advocate appearing for the applicant- convict has shared details about the status of the aforesaid FIR. Mr. Shah learned advocate has fairly submitted that the bail application of the applicant- convict has not been entertained and he is in judicial custody in the aforesaid offence. He intends to file an application for bail after this Court consider his prayer for parole leave.