LAWS(GJH)-2021-11-12

TARIKSHA ABDULSHA SHAHMADAR Vs. STATE OF GUJARAT

Decided On November 11, 2021
Tariksha Abdulsha Shahmadar Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State.

(2.) The present application has been filed by the applicant through jail praying to release him on parole leave for a period of 15 days on the ground of attending the marriage ceremony of his own son.

(3.) Heard learned Additional Public Prosecutor for the respondent - State. Learned Additional Public Prosecutor for the respondent - State has opposed such prayer.