HIMANSHU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondents.

(2.) By way of present application, the applicant has prayed to regularize the late surrender of 75 days when he was on parole leave for a period of 60 days during the month of June- July, 2020 by the authorities.

(3.) Heard learned advocate for the applicant and learned APP for the respondent-State.