DOHABHAI NANABHAI KATHI 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 convict prays for being released on parole leave for the purpose of attending marriage ceremony in the family.

(3.) Jail remarks would show that the applicant had been convicted for offence punishable under Sec. 302 of the Indian Penal Code amongst other offences and sentenced to life imprisonment. Jail remarks also show that the applicant has undergone incarceration for approximately 12 years and 06 month imprisonment as of now. Jail remarks would also show that when the applicant had been released on furlough leave in the month of August 2002, he had absconded for a substantial long period of time i.e. for 4760 days and whereas he had been apprehended by the police. Jail remarks would also show that thereafter the applicant had been released twice on parole leave and on the later occasion when the applicant had been released without police escort he had surrendered in time.