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Judgment
Sandeep N. Bhatt, J
[1] The present application has been filed by the applicant seeking parole leave for a period of 30 days with a view to arrange advocate’s fees to defend his criminal appeal.
[2] Heard learned advocate for the applicant and learned APP appearing for the respondent- State and perused the jail record.
[3] Rule. Learned APP waives service of notice of rule on behalf of respondent – State.
[4] It appears from the jail record that the convict has already undergone sentence of about 4 years and 5 months and his jail conduct is good.
[5] Considering the jail record and conduct, I am inclined to release the applicant on parole leave. Hence, the present application is partly allowed. The applicant is ordered to be released on parole leave for a period of 14 days from the date of his actual release on his furnishing personal bond of Rs.5000/- (Rupees Five Thousand Only) on usual terms and conditions. The applicant shall surrender to the Jail Authority on completion of the parole leave period, without fail.
[6] Rule is made absolute accordingly. Direct service is permitted.