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Judgment
Nisha M. Thakore, J
Jail remarks issued by the Palara Special Jail , Bhuj-Kutchh dated 31.5.2022 as well as report of Police Inspector, Lakadia Police station dated 30.5.2022 which is taken up on record.
Rule. Learned APP waives service of notice of rule for the respondent State.
By way of this petition, the petitioner convict seeks parole leave of 30 days so as to enable him to attend the marriage ceremony of his brother and sister which is going to be held on 3rd and 4th June, 2022.
Thus, looking to the facts of the case and considering the averments made in the petition, the petition is partly allowed. The petitioner - convict is ordered to be released on parole leave for a period of 5 days days from the date of his actual release on his furnishing personal bond of the amount of Rs.5000/- and on usual terms and conditions. The convict shall mark his presence before the nearest Police Station on every alternate day till he surrenders. The petitioner - convict shall surrender before the jail authority immediately after completion of the aforesaid period of parole leave.
Rule is made absolute to the aforesaid extent. Direct service is permitted.