IRFAN ALAMBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Krunal Paetl on behalf of the applicant and learned APP Ms. Asmita Patel for the respondents.

(2.) By way of the present application the applicant seeks parole leave for the purpose of providing financial assistance to his family.

(3.) Jail remarks show that the applicant had been convicted for the offences punishable under Sec. 302 of the Indian Penal Code amongst other offence and sentenced to life imprisonment. The applicant has undergone incarceration for approximately 19 years and 06 months and 26 days as of now. Jail remarks would further show that lastly the applicant had been released on furlough leave in the month of December 2021 and on parole leave in the month of October 2021. Jail remarks would further reveal that while the applicant had been released on furlough leave on the last occasion in the month of December 2021 the applicant had absconded for 413 days and whereas the applicant was apprehended only on 1/2/2023. Jail remarks would also reveal that the applicant as and when had been released earlier has consistently absconded. It appears that the applicant had absconded for a substantial number of 890 days when he had had been released in the year 2003. Thereafter the applicant had absconded for a period of 502 days when he had been released on furlough leave in the month of May 2012. It also appears that the applicant had when he had been released in the month of May 2020 on parole leave absconded for a period of 273 days.