JANAKBA HARUBHA ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioners seeking parole leave for a period of 30 days on the ground of performing after death rituals of the husband of the petitioner No. 1 and father of the petitioner No. 2 as well as the elder brother of the husband of the petitioner No. 1 and uncle of the petitioner No. 2, which are slated on 9/10/2022 and 11/10/2022 respectively.

(2.) Heard, the learned advocate for the petitioners and the learned Additional Public Prosecutor for the respondent - State.

(3.) Rule. Learned APP waives service on behalf of the respondent - State.