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Judgment
M. K. Thakker, J
Rule. Learned APP waives service of notice of Rule on behalf of respondent- State.
By way of present petition, the petitioner has prayed to release him on long parole leave to provide financial assistance to his family.
This Court has gone through the jail record of the petitioner-convict. It appears that the petition has been convicted for the offences punishable under sections 302, 120(B) of IPC, section 25(1)C27, section5 of TADA Act and has been sentenced for life imprisonment along with fine of Rs. 4,000/-. He has undergone sentence of about twenty five years. The applicant-convict was lastly released in the month of December 2023 on parole leave. Whenever the petitioner-convict was released on parole leave, he had surrendered on time. His jail record is found to be good.
Considering the above all facts of the case, this Court is 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 21 days from the date of his actual release on usual terms and conditions which may be imposed by jail authority.
The applicant shall surrender before the jail authority on completion of parole leave without fail.
Rule is made absolute to the aforesaid extent.