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Judgment
Divyesh A. Joshi, J
Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent – State.
By way of the present petition, the petitioner has prayed to release him on parole leave on the ground of making financial arrangement for the family and to perform agricultural activities.
I have heard learned advocates appearing for the parties and have also perused the documents produced along with the petition as well as considered the averments made in this petition. Therefore considering the grounds mentioned and the averments made in the petition, the present petition deserves to be allowed.
Therefore, the present petition stands allowed.
The petitioner prisoner is ordered to be released on parole leave for a period of two weeks 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 petitioner shall surrender before Jail Authority on completion of parole leave, without fail.
Rule is made absolute to the aforesaid extent. Direct service is permitted.