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Judgment
Dr. A. P. Thaker, J
[1] Heard Ms.Thakore, learned Additional Public Prosecutor on behalf of the respondent â€" State. None is present for the applicant.
[2] By way of present application, the applicant - convict has prayed for grant of parole leave on the ground of performing after death ceremony of his
son.
[3] It is averred in the application the prisoner is released on parole leave by IG Prison from 16.12.2020 to 16.1.2021 and such parole is extended upto
15.2.2021. However, his son, Vipul, was missing and his dead body was recovered on 14.2.2021, therefore, presence of the convict is necessary for
after death rituals. Considering the ground advanced by the convict for parole leave, the present application requires consideration. Hence, the present
application is partly allowed. The period of parole leave, which was granted by I.G.Prison upto 14.2.2021, is hereby extended for a period from
15.2.2021 to 28.2.2021 on the same terms and conditions. The convict shall surrender to the Jail Authority after completion of the said temporary
period on 01.03.2021, without fail.
[4] Rule is made absolute to the aforesaid extent only. Direct service is permitted.