MANOJ BATUKBHAI BARAIYA 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 the after death rituals upon demise of his grandfather.

(3.) Jail remarks show that the applicant who has been convicted for the offence punishable under Sec. 376 of the IPC amongst others and under the provisions of the POCSO Act, has been sentenced to undergo imprisonment for 20 years. It would also appear that the present applicant has undergone incarceration for approximately one year and eight months and the applicant had been released only once herein before for a period of ten days, and whereas at that time, the applicant had surrendered well within time.