PRADHUMANSINH HIMMATSINH MAHIDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Hardik Soni 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, more particularly for the purpose of doing agricultural activity.

(3.) Jail remarks would show that the applicant has been convicted for offence punishable under Sec. 125(3) of the Indian Penal Code and sentenced to undergo imprisonment of total 470 days (370 days + 100 days), of which the applicant appears to have undergone roughly 375 days imprisonment. Jail remarks would also show that jail conduct of the applicant is shown to be good.