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Judgment
M. K. Thakker, J
Rule. Learned APP waives service of notice of Rule on behalf of respondent- State.
By way of present petition, the petitioner has prayed to release him on 30 days of parole leave to prefer an appeal before this Court by engaging a private advocate.
This Court has gone through the jail record of the petitioner-convict. It appears that the petitioner-convict has been convicted for the offences punishable under sections 369, 332 & 120(B) of IPC. He has undergone sentence of about five years, eleven months and twenty two days and has not been released on any occasion. His jail record is found to be good.
Considering the above all facts of the case, this Court is of the opinion that the present petition requires consideration and is partly allowed. The petitioner shall be released on parole leave for a period of two weeks from the date of his actual release on usual terms and conditions which may be imposed by jail authority.
In addition to the general conditions, the applicant is directed to furnish the bail bond for amount of Rs.25,000/-.
The applicant shall surrender before the jail authority on completion of parole leave without fail.
Registry is hereby directed to forward the copy of this order to the concerned Jail Authority, forthwith.
Rule is made absolute to the aforesaid extent. Direct Service is permitted.