SIRAJ MAJIBULLAH KHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent- State.

(2.) By way of this application, the applicants prays for being released on parole leave for the purpose of preferring an appeal against order of conviction.

(3.) Jail remarks show that the applicant had been convicted for offence punishable under Sec. 394 , 364(A) of the Indian Penal Code amongst other offences and sentenced to life imprisonment. The applicant has undergone incarceration for approximately 6 years and 2 months as of now. Jail remarks would further show that the applicant had never been released on any kind of leave whatsoever during the entire period including on temporary bail. Jail conduct of the applicant is also stated to be good.