HASAN AHMED CHARKHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr. Bhargav Pandya waives service of Rule on behalf of the respondent - State.

(2.) By way of this application, the applicant prays for being released on parole leave for the purpose of supporting his son who is appearing in 12th STD Board examination.

(3.) 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 20 years of incarceration. It also appears that lastly the applicant had been released very recently in the month of February, 2023 for the treatment of his mother. Though the applicant has been released very recently, only on the account of the fact that the reason sought for appears to be very genuine, this Court is inclined to consider the application.