RAJUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Mr.Hardik Soni 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 filing appeal before this Court against the order of conviction and sentence.

(3.) Considering the application preferred by the applicant and considering the submission made by learned APP and having regard to the jail remarks, it would appear that the applicant who has been arrested on 24/2/2020 has been convicted for the offences punishable under Sec. 376 of the Indian Penal Code amongst other offences and sentenced to life imprisonment vide judgement and order dtd. 16/9/2022. It would also appear that the applicant has undergone incarceration for approximately 03 years till now. It also appears that during the period when the applicant was in custody as an undertrial prisoner or has been in custody thereafter, he has not been released on any kind of leave whatsoever. Jail conduct of the applicant is also stated to be good.