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Judgment
Hasmukh D. Suthar, J
Rule. Learned APP waives service of notice for and on behalf of the respondent – State.
By way of the present application, the applicant has prayed to release him on parole leave for a period of 30 days.
Learned advocate for the applicant has submitted that the applicant-convict is in jail since last 22 years and remission application came to be dismissed by the authority and approached this Court by way of Special Criminal Application (Direction) No. 7506 of 2022 is allowed with a liberty to file a fresh application.
Learned Additional Public Prosecutor for the respondent has opposed this application.
Considering the aforesaid facts and circumstances of the case and reasons stated in the application as well as looking to the jail record of the applicant, I am of the opinion that the present application requires consideration and the same is allowed. The applicant shall be released on parole leave for a period of ten days from the date of his actual release on usual terms and conditions and on executing of personal bond of Rs.10,000/- (Rupees Ten Thousand) to the satisfaction of the concerned Jail authority. The applicant shall surrender before the Jail Authority on completion of parole leave period, without fail and no further extension of parole leave shall be granted.
Rule is made absolute to the aforesaid extent. Registry is directed to communicate this order to the concerned Jail Authority by fax / email message forthwith. Direct service is permitted.