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Judgment
[1] RULE. 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 inter alia praying to release him on parole leave on the ground of making financial support of his family members.
[3] Heard learned Additional Public Prosecutor appearing for the respondent- State. Perused the application and other material placed on record including report received from the Superintendent of Jail which is placed on record by the learned APP.
[4] Having regard to the facts and circumstances stated in the application, and conduct of the applicant which is reflected in the report received from the Superintendent of Jail, as also period of sentence undergone by now, this Court is of the opinion that the present application deserves consideration.
[5] Hence, the present application is partly allowed. The applicant-convict is ordered to be released on parole leave for a period of 10 days (Ten days) 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.
[6] Rule is made absolute accordingly. This order be communicated to the undertrial prisoner in jail by the Registry forthwith.