DEVSHI LALJIBHAI MAGHODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. R.C.Kodekar, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State.

(2.) The present application has been filed by the applicant - convict, through jail praying to release him on 30 days parole leave on the ground that he has already undergone 15 years in Jail and has not availed any leave since last 5 months or so.

(3.) Heard Mr. R.C.Kodekar, learned Additional Public Prosecutor appearing for the respondent- State and I have gone through the jail record of the convict. It appears from the jail record that the convict was convicted for the offence punishable under Sections 302, 201, 114 of the Indian Penal Code and Section 135 of the B.P.Act and sentenced to undergo life imprisonment. He has already undergone sentence of about 13 years and 4 months. From the jail record, it appears that whenever the convict was released on parole / furlough leave, he surrendered in time. It also appears from the jail record that his jail conduct is good.