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Judgment
Nisha M. Thakore, J
Rule. Learned APP waives service of notice of rule on behalf of the respondent- State of Gujarat.
This is an application filed by the party-in-person, wife of the applicant-convict seeking parole leave for a period of 30 days on the ground of providing financial assistance to his family.
Heard party-in-person and learned APP appearing for the respondent-State.
Learned APP has placed on record the jail remarks. From the jail remarks, it transpires that applicant-convict has undergone sentence of 12 year and 3 months and his jail conduct is reported to be satisfactory.
I have also gone through the jail remarks of the applicant-convict and considered the averments made in this application.
Considering the above aspects, I am of the opinion that the present application requires consideration and accordingly, the same is partly allowed. The applicant - convict is ordered to be released on parole leave for a period of 21 days from the date of his actual release on usual terms and conditions. The applicant-convict shall surrender to the Jail Authority on completion of the parole leave, without fail. During the period of parole leave, the applicant-convict shall not abuse the liberty granted to him and shall maintain law and order.
During the parole period, the applicant-convict shall mark his presence once in a week before the concerned police station and shall not leave State of Gujarat.
Rule is made absolute to the aforesaid extent. Registry is directed to communicate this order to the concerned jail authority by fax or e-mail forthwith.