JAGDISHBHAI RAMJIBHAI SARLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Mr. RC Kodekar waives service of Rule on behalf of the respondents.

(2.) By way of this application, the applicant seeks to be released on parole leave more particularly for the purpose of providing financial assistance to his family.

(3.) Perusing the jail remarks it appears that the applicant has been convicted on four counts, for offence punishable under Sec. 125 of the Code of Criminal Procedure and sentenced to a total of 1050 days imprisonment. It also appears that as of now the applicant has undergone approximately four months incarceration. It would also appear that the applicant had submitted a statement before the Jailer of the Central Jail, Rajkot that in case if the applicant is released, he would try and arrange for an amount of Rs.50,000.00 which could be paid to his wife as maintenance amount. Considering the said aspect, also having regard to the fact that applicant is convicted for offence punishable under Sec. 125 of Cr.P.C,, in the considered opinion of this Court, the application deserves consideration.