TARIK KUTUBUDIN SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Mr. R.C. Kodekar waives service of Rule on behalf of the respondents.

(2.) By way of this application, the convict through his wife prays for being released on parole leave for the purpose of attending engagement ceremony of his sister.

(3.) Perusing the jail remarks, it appears that the applicant who has been convicted for offence punishable under Sec. 376(2) of the Indian Penal Code amongst other Sec. and sentenced to life imprisonment, has undergone approximately 12 years and 8 months of imprisonment. It also appears that the applicant was lastly released on furlough leave in the month of November 2021 and whereas it is intimated by learned APP that furlough application of the applicant has already been considered and granted by the sanctioning authority and whereas the party-in-person would submit that since the applicant himself is undergoing some treatment, exhausting furlough leave at this stage would be detrimental to the interest of the convict.