ASHOKJI JOITAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by Ashokji Joitaji Thakor through jail for enlarging him on parole leave.

(2.) Rule returnable forthwith. Learned APP Mr. Chintan Dave waives service of Rule on behalf of the Respondent State.

(3.) The applicant is languishing in jail since last two years for the offences under Sections 354(A) , 506(2) of the IPC read with Sections 11(12) of the POCSO Act wherein the concerned Court has awarded imprisonment for a period of three years. It is also contended that while the applicant was languishing in jail, his wife ran away and therefore his widow mother could not looked after his children so the inmate has sent his children at Child Heaven Private Institution but due to lock down the institution has sent back both the children to the widow mother. The age of the mother is approximately 70 years and nobody is there to look after his mother and children. Therefore, he prays for long parole leave. It is also contended that earlier parole was granted to the applicant, he has surrendered before the Jail authority in time and has not breached law and order.