IDRESHBHAI GAFURBHAI SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr.R. C. Kodekar waives service of Rule on behalf of the respondent - State.

(2.) By way of this application, the applicant prays for being released on parole leave for the purpose of providing financial assistance to his family.

(3.) Jail remarks show that applicant had been convicted for the offences punishable under Sec. 302 of the Indian Penal Code and sentenced to life-imprisonment. It also appears that up till now, the applicant has undergone approximately 16 years and 1 month of incarceration. It also appears that lastly the applicant had been released on furlough leave in the month of Feb 2023 and on parole leave in the month of October 2022. It also appears that the applicant had absconded for a substantial period of time on three different occasions and whereas it would also appear that lastly the applicant had been apprehended in the year 2010. Thereafter, the applicant appears to have been released on numerous occasions and on all occasions, he had surrendered in time.