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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-through jail has prayed to release him on parole leave on the ground of providing financial assistance to his family.
From the jail record, it appears that, out of 240 days, the applicant had undergone 3 months and 30 days and convict-prisoner had also stated in the application that settlement talks are going on with the wife.
Considering the Jail record of the applicant-convict and considering the averments made in this application, the present application deserves to be allowed. The applicant-convict is ordered to be released on parole leave for a period of fifteen days from the date of his actual release on usual terms and conditions as may be imposed by the Jail Authority.
The applicant to mark his presence before the concerned Police Station twice during his parole leave. The applicant-convict shall surrender before Jail Authority on completion of parole leave, without fail. Rule is made absolute to the aforesaid extent. Registry is directed to send a writ of this order to the concerned jail authority forthwith.