VASANT NILACHAL SHETTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP 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 for the purpose of preferring appeal.

(3.) Jail remarks show that the applicant has been convicted for the offences punishable under the provisions of the Narcotic Drugs and Psychotropic Substances Act , 1985 ( ' NDPS Act ') and sentenced to 15 years imprisonment. Jail remarks would further show that the applicant has undergone incarceration for approximately 7 years and 10 months as of now. It also appears that the applicant has never been released on any kind of leave whatsoever hereinbefore.