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Judgment
B.N. Karia, J
RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State.
The present application has been filed by the applicant through jail praying to release him on parole leave for a period of 60 days on the ground of
providing financial help to his family members.
Heard learned Additional Public Prosecutor appearing for the respondent- State.
Considering the aforesaid facts and circumstances of the case and the sentence undergone by the applicant, I am of the opinion that the application
requires consideration. Hence, the present application is partly allowed. The applicant is ordered to be released on parole leave for a period of Two
weeks from the date of his actual release on usual terms and conditions. The applicant shall surrender to the Jail Authority on completion of the parole
leave, without fail. During the period of parole leave, the applicant shall not abuse the liberty granted to him and shall maintain law and order. During
his release period, he shall not leave State of Gujarat and mark his presence before the concerned police station between 11.00 a.m. to 1.00 p.m. on
every Monday. During his release period, the applicant shall not enter into the vicinity of the complainant. Rule is made absolute accordingly.
Registry is directed to send a copy of this order to concerned Jail Authority through e-mail or fax forthwith.