DAPUBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Dabhi waives service of Rule on behalf of the respondent State.

(2.) By way of this application through jail, the applicant - convict prays for being released on long parole leave for the purpose of attending after- death rituals of his brothers and father.

(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. 302 of IPC and sentenced to undergo rigorous imprisonment for life. It also appears that up till now, the applicant has undergone approximately 2 years and 2 months of incarceration. It also appears that lastly the applicant had been released on parole leave in the month of November 2021. It also appears that as and when the applicant had been released herein before, she had surrendered in time. The conduct of the applicant is stated to be good.