HEMANTKUMAR AMRUTLAL PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr.J. K. Shah 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 taking legal action as regards his own land.

(3.) Jail remarks show that applicant had been convicted for 15 different offences under the provisions of Ss. 420 and 406 of the Indian Penal Code and whereas it would appear that the applicant up till now, has undergone imprisonment for 12 different offences, amounting to approximately 23 years and whereas sentence for three different offences remains to be undergone by the applicant. It also appears that lastly the applicant had been released in the month of December 2020 on furlough leave and on parole leave in the month of November - January 2023. It also appears that lastly when released in the month of November 2022, the applicant had surrendered late by 38 days.