GHANSHYAMBHAI ARJANBHAI KANAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the applicant- convict, through his advocate praying to release him on parole leave on the ground to attain the marriage ceremony of his cousin sister.

(2.) Heard Mr. Chirage H. Parekh, learned advocate on record for the applicant-convict and learned Additional Public Prosecutor appearing for the respondent- State. Ms. Monali Bhatt, learned APP has placed on record order dtd. 8/2/2023 passed by the Additional District Magistrate, Amreli rejecting parole leave application of applicant. She has also place on record jail remarks and the same are taken on record.

(3.) I have gone through the jail record of the applicant- convict. It appears from the jail record that the applicant- convict was convicted for the offence punishable under Ss. 302 of the Indian Penal Code and sentenced to undergo life imprisonment. He has already undergone sentence of about 14 years and 11 months. From the jail record, it appears that whenever the applicant-convict was released on parole / furlough leave, he surrendered in time. It also appears from the jail record that his jail conduct is good.