MANJIBHAI NATHABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent- State.

(2.) By way of present petition, the petitioner has prayed to release him on 30 days of parole leave for renovation of his house.

(3.) This Court has gone through the jail record of the applicant-convict. It appears that the applicant has been convicted for the offence punishable under Sec. 302 of IPC and has been sentenced for life imprisonment along with fine of Rs.500.00. He has undergone sentence of about seventeen years and four months. The applicant-convict was lastly released in the month of December, 2023 on parole leave and August, 2023 on furlough leave where he had surrendered in time. His jail record is found to be good.