AI Structured Summary
Not yet generated for this judgment
Judgment
M. K. Thakker, J
Rule. Learned APP waives service of Rule on behalf of the respondent-State.
This application is moved by the applicant seeking parole leave for a period of 30 days on the ground of preferring an appeal.
I have heard the learned advocate for the applicant and the learned APP for the respondent-State.
I have gone through the Jail record of the applicant-convict and perused the documents produced along with the application as well as considered the averments made in this application. Therefore, the present application deserves to be allowed.
Therefore, the present application stands allowed. The applicant-convict is ordered to be released on parole leave for a period of two weeks from the date of his actual release, on executing personal bond of Rs.5,000/- (Rupees Five Thousand) before the Jail authority and on usual terms and conditions as may be imposed by the Jail Authority.
The applicant to mark his presence before the concerned Police Station once in a week during his parole leave. The applicant-convict shall surrender before Jail Authority on completion of parole leave, without fail. Rule is made absolute to the aforesaid extent. Direct service is permitted.