PARVATIBEN ASWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State.

(2.) The present application through jail has been filed by the applicant - convict to release him on parole leave for a period of 45 days on the ground of financial assistance to the family.

(3.) Heard learned Additional Public Prosecutor appearing for the respondent- State. I have gone through the jail record of the convict. It appears from the jail record that the convict was convicted for the offence punishable under Ss. 363, 366, 376(2), 377(3) and 114 of the IPC and Ss. 3,4,5,6,12,16 and 17 of the POCSO and sentenced to undergo 10 years imprisonment. He has already undergone sentence of about 02 years and 03 months.