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Judgment
Dr. A. P. Thaker, J
[1] RULE. Ms. Moxa Thakkar, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent  State.
[2] The present application has been filed by the applicant  convict, through Jail praying to release him on parole leave for 30 days on the ground of
providing financial assistance to his family.
[3] Heard Ms. Moxa Thakkar, learned Additional Public Prosecutor appearing for the respondent State and I have 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 376, 341, 323, 506(2) of the Indian
Penal Code and sentenced to undergo life imprisonment. He has already undergone sentence of about 9 years and 2 months. From the jail record, it
appears that whenever the convict was released on parole / furlough leave, he surrendered in time.
[4] Considering the aforesaid facts and circumstances of the case and the sentence undergone by the convict, I am of the opinion that the application
requires consideration. Hence, the present application is partly allowed. The applicant  convict is ordered to be released on parole leave for a period
of three weeks from the date of his actual release on usual terms and conditions. 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. Convict be informed accordingly through concerned jail authority.
[5] Registry is directed to intimate about this order to the concerned authorities through fax, email and/or any other suitable electronic mode.