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Judgment
Utkarsh Thakorbhai Desai, J
The present application is filed by the applicant for enlarging him on Parole Leave on the ground mentioned in the application.
Heard learned Advocate for the Applicant and learned APP appearing on behalf of the Respondent – State.
Rule returnable forthwith. Learned APP waives service of Rule on behalf of the respondent-State.
Having considering the jail remarks and ground mentioned in the Application, this Court is inclined to exercise discretion in favour of the applicant.
This application is partly allowed. The applicant is ordered to be released on Parole Leave for a period of 21 days from the date of actual release, upon furnishing a personal bond of Rs. 25,000/- (Rupees Twenty Five Thousand only) with a surety of the like amount to the satisfaction of the jail authority, and on further conditions that the Applicant should not to enter the geographical limits of Bhestan Police Station except for the purpose of marking his daily presence before the concerned police station, till the expiry of the Parole Leave Period.
The application is partly allowed in the aforesaid terms. Rule is made absolute.