MOHAMMAD HUSSEIN USMANBHAI MIRZA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor Ms.Asmita Patel waives service of Rule on behalf of the respondent - State. 1. By way of this application, the applicant prays for being released on parole leave for the purpose of trying to settle the dispute with his wife, more particularly the applicant having convicted for the offence under Sec. 125(3) of Cr.P.C.

(2.) Jail remarks show that applicant had been convicted for the offences punishable under Sec. 125 of Cr.P.C., and sentenced to 660 days' imprisonment. It also appears that up till now, the applicant has undergone approximately 1 year and 3 months of incarceration. It also appears that lastly when the applicant had been released in the year 2020, he had absconded for a substantial period of 489 days.

(3.) Learned Advocate Mr.Prajapati for the applicant would submit that the applicant is ready and willing to deposit an amount of Rs.15,000.00 with the Family Court at Ahmedabad, which amount may be transferred to his wife.