KALIM AHMED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant-convict with a prayer to direct the respondent authority to quash and set aside the jail punishment orders as reflected in the jail record in reference to the incident dtd. 27/2/2008 and 25/7/2009. Mr. Makbul I. Mansuri learned advocate on record for the applicant has relied upon the various orders passed by the respondent authorities wherein similar cases, the authority have on humanitarian ground considered such prayer and has directed to modify the jail remarks appropriately.

(2.) Mr. Hardik Mehta learned APP has invited attention of this Court to the application dtd. 5/11/2022 and 17/11/2022 addressed by the present applicant-convict to the IG prison. He has submitted that let appropriate orders may be passed. Mr. Hardik Mehta learned APP has also placed on record jail remarks. From the jail remarks, it transpires that the applicant-convict has already undergone sentence of 14 years 1 month and 12 days. Whenever he has been released on parole or furlough leave, he has surrendered in time. The incidents mentioned in the column of jail punishments relates to the year 2008 and 2009. Let the aforesaid aspects be taken into consideration while taking decision on the pending application seeking deletions of jail punishment.

(3.) Considering the submissions made by learned advocates appearing for the respective parties and having perused the record. Let the pending applications dtd. 5/11/2022 and 17/11/2022 filed by the applicant-convict before the IG prison may be expeditiously decided in accordance with law as well as considering the earlier orders as relied upon by the learned advocate of the applicant-convict in case of other jail inmates. The authority is directed to look into the application and take appropriate decision preferably within a period of 30 days from the receipt of the copy of this order. The present application stands disposed of accordingly.