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Judgment
Nikhil S. Kariel, J
Rule. Learned Additional Public Prosecutor Ms. Maithili D. Mehta waives service of Rule on behalf of the respondent â€" State. Heard learned
Advocate for the applicant and learned APP for the respondent-State.
By way of this application the applicant prays for being released on parole leave on the ground of providing financial assistance to his family.
I have gone through the Jail record of the applicant as well as considered the averments made in this application. Jail remarks shows that the
applicant had been convicted for the offences punishable under Sections 302, 324 and 332 of the Indian Penal Code and sentenced to life
imprisonment. Learned Advocate Mr. Kothari for the applicant submits that the applicant is in prison since last 16 years 06 months and 27 days. Jail
remarks also shows the applicant had been lastly released on parole leave from 07.02.2020 to 14.02.2020 and on furlough leave from 10.03.2021 to
23.03.2021. Jail remarks further shows that whenever he had been released he had surrendered in time.
Considering the period of imprisonment undergone by the applicant and also taking into consideration the jail remarks which shows that the conduct
of h the present applicant is good, this Court is inclined to allow this application. The applicant is directed to be released on parole leave for a period of
four weeks from 10.06.2021 to 08.07.2021 on executing personal bond of Rs.10,000/- (Rupees Ten Thousand) before the Jail authority and on usual
terms and conditions as may be imposed by the Jail Authority.
The applicant convict to surrender before Jail Authority on completion of parole leave, without fail. Rule is made absolute to the aforesaid extent.
After the completion of parole leave, the Jail Authorities shall admit the applicant in jail after strictly following the Circular dated 03.06.2020 relating to
COVID-19 issued by the Superintendent of Jail, Ahmedabad.
Registry is directed to communicate this order to the concerned Jail Authority by fax / email message forthwith.