GHANSHYAMBHAI @ GHANO PRABHUBHAI DHALVANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP for the respondent-State 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. 1609 OF 2020 for 21 days, as he surrendered before the Jail Authorities 100 days beyond the period fixed by this court and according to him, due to providing financial help to this family, 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.