GULABSINH SWARUPSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) By way of present application submitted through Jail, the applicant has prayed to regularize the default committed by him in complying with the order of Parole Leave granted by this Court in Special Criminal Application No. 3411 of 2021 for 28 days for providing financial assistance to his family, as he surrendered before the Jail Authorities 06 days beyond the period fixed by this court and according to him, due to prevailing situation of Covid-19, he could not surrender in time, and for such default, he has prayed for condonation of the aforesaid delay.

(3.) As the application was forwarded through jail, this Court has heard learned APP for the Respondent-State.