BHORANIYA SHOYEB YUSUF 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 on the ground of post death ritual of sister.

(3.) This Court has gone through the jail record of the petitioner-convict. It appears that the petition has been convicted for the offences punishable under Sec. 302, 149, 147, 148 of IPC and has been sentenced for life imprisonment along with fine of Rs.2,500.00. He has undergone sentence of about 12 years and 11 months. The applicant-convict was lastly released in the month of November 2013 on temporary bail and June 2023 on furlough leave. Whenever the petitioner-convict was released on leave, he had surrendered on time. His jail record is not found to be good.