RATILAL 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 has been filed by the applicant - convict, praying to release him on parole leave on the ground of furnishing proceedings of voluntarily retirement and payment of maintenance out of VRS amount.

(3.) Heard Ms. Mayuri Chauhan, learned advocate for the applicant - convict. She has invited attention of this Court to the averments made in these applications and has submitted that the applicant - convict has been found guilty for the offence punishable under Sec. 125(3) of Code of Criminal Procedure, for non-payment of the maintenance amount by learned Family Judge, Vadodara in two different proceedings. The total amount comes to Rs.6,17,000.00. She has further submitted that lastly, when the applicant was released on parole leave for a period of 30 days, the amount in all of Rs.1,25,000.00 was paid. She further submitted that the applicant is serving as a teacher and is facing the order of termination because of incarceration in the present proceedings. He intends to make payment of the entire penalty amount. In support of her submissions, she has placed on record the copy of the statement of holding for NPS. The details of account summary of the applicant indicates that the applicant is in position to make such payment.