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Judgment
Hemant M. Prachchhak, J
RULE. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State.
The present application has been filed by the applicant-convict, through Vora Shobhnaben Girishbhai praying to release him on parole leave on the ground of ailment of his father and arrangement of finance for the same.
Learned Additional Public Prosecutor for the respondent-State has vehemently opposed in granting the parole leave.
This Court has gone through the jail record of the convict. It appears from the jail record that the convict was convicted for the offence punishable under Sections 149 with 302, 143, 144 and 452 of the Indian Penal Code and sentenced to undergo life imprisonment.
Considering the aforesaid facts and circumstances of the case and the sentence undergone by the convict, this Court is of the opinion that the application requires consideration. Hence, the present application is party allowed. The applicant - Dwarkesh Prakashbhai Vora is ordered to be released on parole leave for a period of Seven (7) days from the date of his actual release on usual terms and conditions. The convict shall mark his presence once in a week before the concerned police station between 11.00 a.m. to 2.00 p.m. The convict shall surrender to the jail authority on completion of the parole leave, without fail. During the period of parole leave, the convict shall not abuse the liberty granted to him and shall maintain law and order. Rule is made absolute accordingly.
Direct service is permitted.