CHAVDA VIJAYSINGH RAMAJI 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 through jail, the applicant - convict challenges the order dtd. 26/5/2022 whereby the application of the applicant has been rejected.

(3.) I have gone through the jail record of the applicant, as also considered the averments made in the application. The jail remarks show that the applicant has been convicted for the offence punishable under Sec. 376 of IPC amongst others and sentenced to undergo imprisonment for 8 years. It also appears that up till now, the applicant has undergone approximately 5 years of incarceration. It also appears that lastly the applicant had been released on furlough leave in the month of November 2021 and on parole leave in the month of April - May 2021. It also appears that as and when the applicant had been released herein before, he had always surrendered in time. The conduct of the applicant is stated to be good.