LAWS(GJH)-2022-12-1789

PAVANKUMAR GANGASINH DHARMNARAYAN TOMAR Vs. STATE OF GUJARAT

Decided On December 23, 2022
Pavankumar Gangasinh Dharmnarayan Tomar Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties. Rule. Learned APP waives service of Rule on behalf of the respondent-State.

(2.) The present petition is filed for enlarging the petitioner- convict on parole leave on the ground to attend the mundan ceremony of his son.

(3.) Learned advocate Mr. Hardik Thakkar for the petitioner states that the parole leave is prayed for to attend the mundan ceremony of accused son which is scheduled to be on 2/1/2023.