1. Rule. Leaned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent-state.

2. By way of the present application, the applicant has prayed to release the accused on parole leave on the ground as mentioned in the application.

3. I have heard the applicant-party in person as well as learned APP and have also perused the documents produced along with the application as well as considered the averments made in the application. Considering the grounds mentioned and the averments made in the application, the application deserves to be allowed.

4. Accordingly the application stands allowed. The accused is ordered to be released on parole leave for a period of 10 days from the date of his actual date of release, on executing a personal bond of Rs.5,000/- (Rupees Five Thousand Only) before the jail authority and on usual terms and conditions as may be imposed by the jail authority. No further extension shall be granted. The applicant/accused shall deposit an amount of Rs.20,000/- before the Jail authority and the same shall be forfeited in case of nonsurrender of the accused.

5. The accused shall surrender before the jail authority after completion of his parole leave, without fail.

6. Rule is made absolute to the aforesaid extent. Registry is directed to intimate the concerned jail authority and the concerned Court about the present order by sending a copy of this order through Fax message, email and/or any other suitable electronic mode.