SURESH GANDALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PERUSED the report dated 03/05/2014 submitted by the Secretary, High Court Legal Services Committee. It transpires that though the jail authority has forwarded intimation to file an appeal as back as on 12/09/2009 and though Gujarat State Legal Services Authority has forwarded necessary information to the Hon'ble Supreme Court Legal Services Committee on 10/11/2009 for filing an appeal on behalf of the petitioner -convict through legal aid, there is no confirmation regarding filing of an appeal by the Hon'ble Supreme Court Legal Services Committee before the Hon'ble Supreme Court. Therefore, the Secretary, High Court Legal Services Committee has to forward a requesting letter with copy of this order to the Secretary General of the Hon'ble Supreme Court of India with a request to do the needful in all such cases.

(2.) IT has been pointed out by the Secretary, High Court Legal Services Committee that there are as many as 150 cases where they have not received any opinion from the Hon'ble Supreme Court Legal Services Committee.

(3.) IT is also to be noted that the petitioner has been granted parole for 31 days in the month of August 2009 on same ground of filing an appeal before the Hon'ble Apex Court. However, thereafter probably he has opted to file an appeal through legal aid. Therefore, it would be appropriate to release him on parole for 15 days. The petition is therefore, required to be allowed.