AI Structured Summary
Not yet generated for this judgment
Judgment
Nisha M. Thakore, J
Rule. Ms. Monali Bhatt, learned APP waives service of notice of rule for the respondent State.
By way of this petition, the petitioner-convict seeks parole leave of 60 days to manage funds for payment of expenses incurred in daughter’s delivery.
Thus, looking to the facts of the case and considering the averments made in the petition, the petition is partly allowed. The petitioner - convict is ordered to be released on parole leave for a period of 21 days from the date of his actual release on his furnishing personal bond of the amount of Rs.5000/- and on usual terms and conditions. The convict shall mark his presence before the nearest Police Station on every alternate day till he surrenders.
The petitioner - convict shall surrender before the jail authority immediately upon completion of the aforesaid period of parole leave.
Rule is made absolute to the aforesaid extent. Registry is directed to communicate this order to the concerned jail authority forthwith by Fax/E-mail.