KIRANBHAI PRABHATBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the Applicant for enlarging him on parole leave.

(2.) Rule returnable forthwith. Learned APP Ms. Jirga Jhaveri waives service of Rule on behalf of the Respondent State.

(3.) The applicant is languishing in jail since 19/11/2020 for the offences under Ss. 302 and 504 of the Indian Penal Code, wherein the concerned Court has awarded imprisonment for life. Therefore, he prays for a parole leave for a period of 30 days for preferring an Appeal before this Hon'ble Court to defend his case. It is also contended that the Jail conduct of the Applicant is good.