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Judgment
M. K. Thakker, J
This petition is filed by the petitioner through jail seeking parole leave for a period of two months on the ground of financial help to his family.
Heard, learned Additional Public Prosecutor for the State.
Rule. Learned APP waives service on behalf of the respondent – State.
Regard being had to the submissions and having gone through the papers placed on record as well as the jail remarks, it appears that the petitioner has undergone 16 years, 11 months and 23 days’ imprisonment. Further, his jail conduct is stated to be satisfactory. It also appears that he has mostly surrendered in time whenever earlier he was released. Further, he was lastly released in September 2022. Accordingly, the Court is inclined to exercise discretion in favour of the present petitioner. Present petition, therefore, succeeds and is allowed in part. The petitioner is ordered to be released on parole leave for a period of two weeks from the date of his actual release on his furnishing a personal bond of Rs.5,000/- (Rupees Five Thousand only) to the satisfaction of the concerned jail authority and on usual terms and conditions. The petitioner shall surrender to the jail authority on expiry of the parole leave period.
Rule is made absolute accordingly.
5.1 Registry to communicate this order to the concerned jail authority through fax / email forthwith.