MANOJ Vs. STATE OF GUJAART

JUDGEMENT

(1.) The present application is filed by the Applicant through jail for enlarging him on parole leave.

(2.) Rule returnable forthwith. Learned APP Mr. J.K.Shah waives service of Rule on behalf of the Respondent State. Factual Matrix of the case is as under:

(3.) The applicant is in jail since 5/4/2021 for the offences under Ss. 306 and 498(A) of the Indian Penal Code, wherein the concerned Court has awarded imprisonment for a period of 13 Years. Therefore, he prays for a parole leave for a period of 45 days for providing financial assistance to the family.