RAMESH ARJANBHAI DAMOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Mr. J.K. Shah waives service of Rule on behalf of the respondent - State.

(2.) By way of this application the applicant convict prays for being released on parole leave for the purpose of providing financial assistance to his family.

(3.) This Court has gone through the Jail record of the applicant as well as considered the averments made in the application. Jail remarks show that the applicant has been convicted for the offence punishable under Section 302 of the Indian Penal Code and sentenced to undergo life imprisonment, the applicant having undergone imprisonment for around 05 years and 05 months as of now. Jail remarks also show that lastly the applicant had been released on furlough leave in the month of March-April, 2021 and on parole leave in the month of April-August, 2020. Jail conduct of the applicant is stated to be good.