BHARAT JAGDISHBHAI PRASAD 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 application, the applicant has prayed to release him on 30 days of parole leave to prefer an appeal before this Court against the judgment and order of conviction dtd. 29/4/2024.

(3.) This Court has gone through the jail record of the applicant-convict. It appears that the applicant has been convicted for the offences punishable under Sec. 366, 363, 367(2)(N)(F) of IPC and Ss. 6, 5(L)(N) and 506(2) of the POCSO Act and has been sentenced for life imprisonment along with fine of Rs.18,000.00. He has undergone sentence of about four years and four months. The applicant-convict has surrendered in time when he was released in the month of February, 2024 on temporary bail. His jail record is found to be good.