DEVENDRAKUMAR HEMCHAJI MALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor Ms. Divyangna Zala 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 trying to settle with the complainant / to prefer an appeal.

(3.) Jail remarks show that the applicant had been convicted for the offences punishable under Sec. 138 of the Negotiable Instruments Act and sentenced to two years of imprisonment. It also appears that up till now, the applicant has undergone approximately 01 year and 01 month of incarceration. The jail remarks would further show that during this period, the applicant has never been released.