KONARK DHARMENDRABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the Applicant for enlarging him on parole leave for his own medical treatment supported by some medical papers.

(2.) Rule returnable forthwith. Learned APP Mr. Ronak Raval waives service of Rule on behalf of the Respondent State. Factual Matrix of the case is as under:

(3.) The applicant has undergone 3 years and 5 months for the offence under Sec. 302 IPC.