BALUJI KANTHAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. B. J. Priyadarshi on behalf of the applicant and learned APP Mr. L. B. Dabhi on behalf of the respondent- State.

(2.) Rule. Learned Additional Public Prosecutor Mr. L. B. Dabhi waives service of Rule on behalf of the respondent-State.

(3.) By way of this application the applicant seeks to be released on parole leave for the purpose of providing financial assistance to his family.