VASANTBHAI RANCHHODBHAI BAROT 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 arranging money for paying municipal tax.

(3.) Jail remarks show that applicant had been convicted for the offences punishable under Ss. 302 , 323 and 149 of the Indian Penal Code and sentenced to life-imprisonment. It also appears that up till now, the applicant has undergone approximately 09 years of incarceration. It also appears that lastly the applicant had been released on furlough leave in the month of May 2022 and on parole leave in the month of October-November 2022. Jail remarks would show that when the applicant had been released in the year 2008 on parole leave, he had absconded for the substantially long period of 2800 days approximately. It also appears that thereafter, the applicant had been released on number of occasions and whereas the applicant appears to have surrendered in time.