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Judgment
Dr.A. P. Thaker, J
[1] RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent â€" State.
[2] The present application has been filed by the applicant - convict, praying to release him on parole leave on the ground of providing financial
assistance to his family.
[3] Heard Ms. Moxa Thakkar, learned Additional Public Prosecutor appearing for the respondent- State through video conferencing. I have also gone
through the jail record of the convict. It appears from the jail record that convict is convicted for the offence punishable under Sections 364, 377 and
302 of the Indian Penal Code and sentenced to undergo life imprisonment. From the jail record, it appears that his conduct in jail is satisfactory.
[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 3 weeks (three weeks) from the date of his actual release on usual terms and conditions. The convict shall report to the concerned Police Station
between 11.00 a.m. to 2.00 p.m. The convict shall surrender to the Jail Authority on completion of the parole leave, without fail. In case, failure to
surrender before the jail authority after completion of parole, it might be resulting into the cause of rejection of any type of leave, which may include
parole, furlough etc. During the period of parole leave, the convict shall not abuse the liberty granted to him and shall maintain law and order. Rule is
made absolute accordingly. Convict be informed accordingly through the concerned jail authority.
[5] Registry is directed to intimate about this order to the concerned authorities through FAX, E-mail and/or any other suitable electronic mode.