RANJITBHAI DAHYABHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. The learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) By this application, the applicant-convict prays for parole leave on the ground of financial assistance to the family.

(3.) I have gone through the jail record of the convict. It appears that the petitioner has been convicted for the offences punishable under Sec. 302 of the IPC and has been sentenced for life imprisonment. He has undergone sentence about one year and 21 days. Whenever, he was released on temporary bail or parole/furlough leave, he had surrendered in time before the jail authority. His jail record is also found to be good.