ASHOK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Raval 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.) I have 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 Sec. 302 of the Indian Penal Code amongst others and sentenced to undergo life imprisonment. Jail remarks also show that the applicant has undergone approximately 15 years and 07 months in prison as of now. Jail remarks show that lastly the applicant had been released on furlough leave in the month of, November, 2021 and on parole leave in the month of March- April, 2020. Jail remarks also show that except for absconding once when the applicant had been released on first furlough leave in the year 2009, the applicant had more or less surrendered in time.