SHAILESHBHAI KABHAIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State.

(2.) The present application has been filed by the applicant - convict, through jail praying to release him on parole leave for a period of 21 days on the ground of providing financial assistance to his family.

(3.) Heard learned Additional Public Prosecutor appearing for the respondent- State. I have gone through the jail record of the convict. It appears from the jail record that the convict was convicted for the offence punishable under the provisions of Sec. 376 of Indian Penal Code. He has already undergone sentence of about 01 years 11 months and 18 days. It further transpires that the convict has never been released on any of the bail. His jail conduct is reported to be good.