MANJULABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. J.K. Shah, learned 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 for parole for a period of 30 days on the ground of pregnancy of her daughter and would like to extend her help during the time of the delivery or thereafter.

(3.) Heard Mr. J.K. Shah, learned Additional Public Prosecutor for the respondent-State through video conferencing.