Ibrahim Ismail Bhatti vs State of Gujarat and Others

S.R. Brahmbhatt, J.—The Petitioner through his letter dated 05.02.2011 complained in respect of exploitation of the prisoner at the end of the concerned police officer that he has to pay illegal gratification to the tune of Rs. 1000/- and Rs. 1500/- to 2000/- to the concerned officer named in the application for obtaining favourable orders on his Parole and furlough requests. The said complaint was dropped in a complaint box maintained in the Central Prison, Sabarmati, Ahmedabad and it was forwarded through in-charge through Principal Judge, City Civil & Sessions Court, Ahmedabad, to the Registrar General of this Court.

This Court (CORAM: M.D. SHAH, J.) on 09.03.2011, issued Rule which was made returnable on 17.0 3.2011. The concerned APP waived service of rule. Today, learned APP has placed on record the communication which he received from the I.G. Prison, along with the statement recorded by the prisoner containing the signature of the prisoner verified by the Jail Superintendent, Rajkot jail, indicating that the application is not made by him and he has been enjoying regularly Parole and furlough leave and he has been transferred on the same day. Some prisoner might have made this application in his name but he is not aware about anything of this nature.

In view of this, the application is disposed of as not survived. However, the allegations contained in the application appears to be serious and, therefore, the I.G. Prison shall issue appropriate instructions so that there may not be any scope for even any prisoner to make such grievances in future. The copy of this order be delivered to learned APP for his onward transmission to I.G. Prison for complying with the aforesaid direction. Rule is discharged.