SHRIKANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, the applicant prays for being released on parole leave for the purpose of filing appeal before this Court against the order of conviction.

(2.) Jail remarks show that applicant had been convicted for the offences punishable under 376(A)(B) of the IPC and amongst others. It also appears that up till now, the applicant has undergone approximately 1 year and 7 months of incarceration. It also appears that the applicant had never been released on any kind of leave whatsoever herein before and whereas jail conduct of the applicant is stated to be good.

(3.) Considering the said aspects and further considering the fact that the applicant as informed by the jail authorities, is ready and willing to deposit some amount which will stand a surety for his timely surrender, this Court is inclined to consider this application. The applicant is directed to be released on parole leave for a period of 10 days from the date of his actual release and subject to the following conditions.