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Judgment
Dr. A. P. Thaker, J
[1] RULE. Mr. R.C.Kodekar, 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 praying to release him on parole leave for 30 days on the ground of providing financial support to his family.
[3] Heard Mr. R.C.kodekar, learned Additional Public Prosecutor appearing for the respondent State and I have gone through the jail record of the convict. It appears from the jail record that the convict was convicted for the offence punishable under Sections 394, 395, 397, 506(2), 114 of the Indian Penal Code and Section 135 of the B.P.Act. He has already undergone sentence of about 4 years. From the jail record, it appears that his jail conduct is good.
[4] Considering the aforesaid facts and circumstances of the case and the sentence undergone by the convict, I am of the opinion that the application requires consideration. Hence, the present application is partly allowed. The applicant convict is ordered to be released on parole leave for a period of three weeks 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 marks his presence before the concerned Police Station once in a week between 11.00 a.m. to 2.00 p.m., without fail. The concerned Police Station be informed accordingly. During the period of parole leave, the convict shall not abuse the liberty granted to him and shall maintain law and order. It is clarified that no further extension will be granted. Rule is made absolute accordingly. Convict be informed accordingly through concerned jail authority.
[5] Registry is directed to intimate about this order to the concerned authorities through fax, email and/or any other suitable electronic mode.