RAJESH @ RAJU PRATAPSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms.Gayatriba Jadeja, learned advocate for the applicant - convict and Mr.R. C. Kodekar, learned APP for the respondent - State through video conferencing.

(2.) RULE. Mr.R. C. Kodekar, learned APP waives service of notice of rule for the respondent - State. Rule is fixed forthwith.

(3.) The present application has been filed by the convict through his wife for furlough leave.