THAKOR LAXMANSINH HALSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Priyadarshi for the applicant and learned APP Mr.Dabhi for the respondent State.

(2.) Rule. Learned APP Mr.Dabhi waives service of Rule on behalf of the respondent State.

(3.) By way of this application through jail, the applicant - convict prays for being released on long parole leave for the purpose of attending marriage of his nephew which is scheduled to be performed on 21/6/2022.