KANUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of the respondent-State.

(2.) By way of this application the applicant convict prays for being released on parole leave for the purpose of preferring appeal against order of conviction.

(3.) Jail remarks would show that the applicant has been convicted for offence punishable under Sec. 4 of the POCSO Act and sentenced to undergo 10 years imprisonment and whereas the applicant appears to have undergone approximately 01 year and 09 months imprisonment. Jail remarks would also show that the applicant has never been released during the period of incarceration. Jail conduct of the applicant is stated to be good.