JIGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP Ms. Asmita Patel 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 treatment of his mother.

(3.) Jail remarks show that the applicant has been convicted for the offences punishable under Sec. 302 of the Indian Penal Code and sentenced to life imprisonment and whereas the applicant has undergone incarceration for approximately 13 years and 02 months as of now. Lastly released in the month of February 2023, and parole leave in the month of August-September 2022. Jail remarks also shows that on the last few occasions, when the applicant had been released, he had surrendered late and whereas though it appears to be regularised, the conduct of the applicant could not be stated to be good. At this juncture, learned advocate for the applicant, under instructions, would submit that the applicant would voluntarily deposit an amount of Rs.25,000.00, with the jail authority which amount would stand as surety for the timely surrender of present applicant.