PRAVIN @ PARU VITHHALBHAI PIPALIYA 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 parole leave for 30 days on the ground of filing appeal before the Gujarat High Court.

(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 363, 366, 376,(2) (N) of the Indian Penal Code and under the provision of POCSO Actsentenced to undergo 10 years imprisonment. He has already undergone sentence of about 1 year. From the jail record, it appears that his jail conduct is good.