SANJAYBHAI 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 90 days on the ground of availing agricultural loan for doing agricultural activity.

(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. 302 of the Indian Penal Code, 1860 and sentenced to undergo life imprisonment. He has already undergone sentence of about 11 years and 11 months. It further transpires that the convict when released on furlough leave in the month of October, 2022, he has surrendered in time. His jail conduct is reported to be good.