HASMUKH D PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant has filed the aforesaid Miscellaneous Criminal Application for getting himself released on parole. In this matter, various orders came to be passed. One such order was passed by this Court (Coram : K. J. Vaidya & K. R. Vyas, JJ.) on 7-2-1994, which reads as under :- ORAL ORDER (PER : VYAS, J.)

(2.) Thereafter, this Court (Coram : K. J. Vaidya and K. R. Vyas, JJ. ) passed the following order on 2-3-1994 : ORAL ORDER : [PER VYAS, J.]

(3.) Today, i.e. on 5-5-1994, in pursuance to our order dated 16-3-1994, the prisoner-Hasmukhlal Prajapati is personally present before this Court. Earlier, since the Court was busy with other work and both of us constituting the Bench were sitting separately, the matter could not be taken up immediately and was adjourned from time to time. Today, the prisoner who is present in the Court, has admitted that under the tension of his ailing son, his wife has committed a mistake in not placing true facts before the Government while applying for his parole, and in that view of the matter, the same may not be taken seriously and the mercy be shown.