RANJITBHAI SAVABHAI TAVIYAD 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 preferring appeal.

(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 2 years and 6 months of incarceration. It also appears that the applicant has never been released on any kind of leave whatsoever herein before, including temporary bail. Jail conduct is stated to be good.