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Judgment
M. K. Thakker, J
Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent – State.
By way of the present application, the applicant has prayed to release him on parole leave on the ground of marriage of his nephew.
Considering the Jail record of the applicant-convict and perusing the documents produced along with the application and considering the averments made in this application as well as considering the fact that in past, whenever applicant was released on parole leave, he had surrendered in time, the present application deserves to be allowed. The applicant-convict is ordered to be released on parole leave for a period of one week from the date of his actual release on usual terms and conditions as may be imposed by the Jail Authority.
The applicant to mark his presence before the concerned Police Station once during his parole leave. The applicant-convict shall surrender before Jail Authority on completion of parole leave, without fail.
Rule is made absolute to the aforesaid extent. Direct service is permitted.