LAWS(GJH)-2021-4-104

PRAKASH @ SONIYO KEVDAMAL SINDHI Vs. STATE OF GUJARAT

Decided On April 06, 2021
Prakash @ Soniyo Kevdamal Sindhi Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Mr.R. C. Kodekar, learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent - State. Rule is fixed forthwith.

(2.) The present application has been filed by the applicant - convict, through jail praying to release him on parole leave on the ground of financial assistance to his family.

(3.) Heard Mr.R. C. Kodekar, learned Additional Public Prosecutor for the respondent -State through video conferencing.