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Judgment
Hasmukh D. Suthar, J
Rule returnable forthwith. The learned APP waives service of notice of rule for and on behalf of the respondent-State.
By this application, the applicant-convict prays for parole leave on the ground of financial assistance to the family.
I have gone through the jail record of the convict. It appears that the petitioner has been convicted for the offences punishable under Section 302 of the IPC and has been sentenced for life imprisonment. He has undergone sentence about one year and 21 days. Whenever, he was released on temporary bail or parole/furlough leave, he had surrendered in time before the jail authority. His jail record is also found to be good.
Considering the above all facts of the case, I am of the opinion that the present petition requires consideration and is accordingly allowed. The petitioner shall be released on parole leave for a period of ten days from the date of his actual release on usual terms and conditions which may be imposed by Jail Authority. Rule is made absolute to the aforesaid extent.
Registry is hereby directed to forward a copy of this order to the concerned Jail Authority.