SANKET RAJNIKANT PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP Mr. Hardik Mehta 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 the issue with his wife, more particularly the applicant being convicted for the offence punishable under Sec. 125(3) of Cr.P.C.

(3.) Jail remarks show that applicant had been convicted for four different offences punishable under Sec. 125(3) of Cr.P.C ., and sentenced to undergo, in all, 1170 days of imprisonment. Jail remarks would further show that the applicant has undergone sentence of 6 months and 10 days. The learned advocate Mr. A. M. Dagli for the applicant under instructions have submitted that the applicant, as a good gesture, is ready to pay an amount of Rs.50,000.00 to his wife within 21 days from the date of his release.