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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 has prayed to release him on parole on the ground of death of his mother, who passed away on 02.05.2023.
I have gone through the Jail record of the applicant 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 that in past, he was released on parole leave and he has surrendered in time. His jail conduct is found to be satisfactory. Therefore, the present application deserves to be allowed.
Therefore, the present application stands allowed. The applicant is ordered to be released on parole for a period of one week from the date of his actual release, on executing personal bond of Rs.5,000/- (Rupees Five Thousand) before the Jail authority and on usual terms and conditions as may be imposed by the Jail Authority.
The applicant shall surrender before Jail Authority on completion of parole leave, without fail.
Rule is made absolute to the aforesaid extent. Direct service is permitted.