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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 parole leave, to provide financial assistance to his family.
This Court has gone through the jail record of the convict. It appears that the petitioner has been convicted for the offences punishable under section 302, 148, 149, 147 of IPC and has been sentenced 10 years 4 months and 13 days imprisonment along with fine of Rs. 5,000/- in default. He has undergone sentence of about two years and nine months. Whenever, he was released on furlough leave/ parole leave, he had surrendered in time before the jail authority. 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 10 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 temporary bail without fail.
Rule is made absolute to the aforesaid extent.