IRFAN ALAM PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application preferred by the convict-prisoner seeking parole leave for 60 days on the ground of payment of unpaid rental house to the tune of Rs.72,850.00 and Ahmedabad Municipal Corporation House Tax to the tune of Rs.33,973.00.

(2.) Learned APP Mr. Hardik Mehta had drawn attention of this Court to the jail report which reveals that when the convict was released on furlough leave on 2/12/2021 for 14 days, he remain absconded for 413 days and caught by the police and sent to custody on 1/2/2023. The jail report further reveals that, there are 8 other offences registered with different police stations against the convict-prisoner. The details of other cases are mentioned herein below: <IMG>JUDGEMENT_602_LAWS(GJH)5_2023_1.jpg</IMG> The jail conduct of the convict also not appears to be good as there are following jail punishments mentioned in the jail report: <IMG>JUDGEMENT_602_LAWS(GJH)5_2023_2.jpg</IMG>

(3.) Looking to the jail report, this Court finds no reason to release the convict-prisoner as there are all chances of his absconding after he would get released. In view of above, this Court is not inclined to entertain present application. Hence, present application is rejected.