SHARIFKHAN SALIMKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, the applicant prays for being released on parole leave for the purpose of his own treatment.

(2.) Jail remarks show that applicant had been convicted for the offences punishable under 302 of the Indian Penal Code and sentenced to life- imprisonment. It also appears that up till now, the applicant has undergone approximately 9 years and 9 months of incarceration. It also appears that the applicant has the consistent habit of surrendering beyond the date when his leave gets completed and on some occasion he was also required to be apprehended by the police personnel. At the same time, the fact that the applicant having been lastly released in the month of July 2022 on parole leave, released in the month of February- March 2018 on temporary bail and in the month of September 2016 on furlough leave, has to be taken into consideration.

(3.) Having regard to the same, while this Court is inclined to grant this application, certain strict conditions are also required to be imposed, so as to ensure that the applicant surrenders in time.