MAHESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Makbul Mansuri for the applicant and learned APP Ms. Jhaveri for the respondent-State.

(2.) By way of this application the applicant convict prays for being released on parole leave, more particularly for the purpose of his own medical treatment, more particularly the applicant stated to have suffering from cancer.

(3.) Jail remarks would show that the applicant has been convicted for offence punishable under Sec. 302 etc. of the Indian Penal Code and sentenced to undergo life imprisonment and whereas the applicant appears to have undergone approximately 18 years and 06 months imprisonment. Jail remarks would also show that the applicant had been lastly released on furlough leave in the month of November, 2021 and on parole leave in the month of September-October, 2022. It would be relevant to mention here that during the last time when the applicant had been released on parole leave, he had jumped the parole leave and had been apprehended by the police after a period of 120 days. It also appears that the applicant hereinbefore whenever he had been released had generally absconded for number of days.