AI Structured Summary
Not yet generated for this judgment
Judgment
Vimal K. Vyas, J
Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State.
The present application is filed by the applicant-convict seeking parole leave for a period of 30 days on the ground of marriage of two niece of the applicant which is scheduled on 25.11.2023.The marriage invitation card are annexed with the application.
Considering the facts of the case and taking into consideration the grounds urged in the application, the application is partly allowed and the applicant is ordered to be released on parole leave for a period of 7 days from the date of his actual release, upon executing a bond of Rs. 5,000/- to the satisfaction of the concerned authority, on usual terms and conditions.
The applicant shall surrender before the jail authority on or before the expiry of the parole leave, without fail.
Rule made absolute to the aforesaid extent. Direct service is permitted today.