VISHNUBHAI BALUJI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr. Hardik Soni 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 attending after death rituals of his aunt.

(3.) Jail remarks show that the applicant who is convicted for the offence punishable under Sec. 302 of the IPC and sentenced to undergo life imprisonment, has already undergone incarceration for approximately 12 years and 05 months. It would also appear that the applicant has absconded on couple of occasions, and whereas the same also appears to have been regularized. Considering the fact that the applicant has been released on parole leave for approximately 48 times, while this Court is inclined to grant this application, but that would be for a limited period of time. Hence, the applicant is ordered to be released on parole leave for a period of 05 days from the date of actual release on executing personal bond of Rs.10,000.00 (Rupees Ten Thousand Only) before the Jail authority and on usual terms and conditions as may be imposed by the Jail Authority.