SAJIDALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Hemant Raval, learned advocate for the applicant and Ms.Nisha Thakore, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) The present application has been filed by the applicant - convict, through his wife praying to release him on parole leave on the ground of marriage of his niece.

(3.) Ms.Nisha Thakore, learned Additional Public Prosecutor for the respondent - State submits that she has received the report from the concerned police authority that the factum of marriage is confirmed, however, according to the police report, there is no need of presence of the convict in the marriage. Ms.Thakore, learned Additional Public Prosecutor has vehemently opposed in granting of the parole leave to the convict.