HUSEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms. Patel 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 parole leave on the ground of agricultural purpose.

(3.) This Court has gone through the jail record of the convict. It appears that the petitioner has been convicted for the offences punishable under Sec. 302, 397, 449 and 114 of IPC and has been sentenced for life imprisonment, wherein 10 years 1 month and 28 days period has already undergone. Lastly, he was released on parole leave in the month of January, 2024, he had surrendered in time before the jail authority.