PRAKASH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue Rule returnable forthwith. Learned APP Mr. Manan Mehta waives service of rule on behalf of the respondent-State.

(2.) By way of this application, the applicant prays for being released on parole for the purpose of preferring appeal before Bombay High Court against order of conviction passed by the learned Sessions Court, Silvassa in the month of November, 2022.

(3.) Having perused the Jail remarks, it appears that the applicant who has been convicted for offences punishable under Sec. 394, 364(A) amongst others and having sentenced to life imprisonment, has under gone approximately 6 years of incarceration. It appears that the applicant has never been released on any kind of leave whatsoever. It also appears that the applicant in his statement to the Jail Authorities, has inter alia submitted that he is ready and willing to deposit an amount of Rs.15,000.00 with the Jail Authorities which amount shall stand surety for the timely surrender of the present applicant.