MOM. AMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Learned Advocate Mr.Piyushkumar Baseri for the applicant and learned Additional Public Prosecutor Mr. Ronak Raval for the respondent - State.

(2.) Rule. Learned APP Waives service of Rule on behalf of the respondent-State.

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