ASHOKBHAI DHANJIBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr.L.B.Dabhi 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 providing financial assistance to his family.

(3.) Jail remarks show that applicant had been convicted for the offences punishable under Sec. 302 of the Indian Penal Code and sentenced to life-imprisonment. It also appears that up till now, the applicant has undergone approximately 17 years and 3 months of incarceration. It also appears that lastly the applicant had been released on furlough leave in the month of August 2022 and on parole leave in the month of September 2022. It also appears that period of incarceration of 17 years, the applicant had been released on parole leave on only four occasions and whereas on all occasions as well as whenever the applicant had been released of furlough, he had surrendered in time.