HARIHAR SARJU MAHANTO Vs. STATE OF GUJARAT

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 long parole leave on the ground of providing financial assistance to his family.

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