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Judgment
M. K. Thakker, J
Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent – State.
By way of the present application, the applicant-accused has prayed to release him on parole leave on the ground of preferring an appeal before the High Court.
I have gone through the Jail record of the applicant-accused and perused the documents produced along with the application as well as considered the averments made in this application. I have also considered the fact, his jail conduct is found to be good. Therefore, the present application deserves to be allowed.
Therefore, the present application stands allowed. The applicant-accused is ordered to be released on parole for a period of two weeks from the date of his actual release, on executing personal bond of Rs.5,000/- (Rupees Five Thousand) with local surety before the Jail authority and on usual terms and conditions as may be imposed by the Jail Authority.
The applicant-accused to mark his presence before the concerned Police Station twice in a week during his parole leave. The applicant-accused shall surrender before Jail Authority on completion of parole leave, without fail.
Rule is made absolute to directed to send a writ of Authority forthwith. the aforesaid extent. Registry is this order to the concerned Jail