TAJMULHASAN ALIHASAN ANSARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent - State.

(2.) By way of this petition, the petitioner has prayed for grant of parole leave of 30 days on the ground of the death of the petitioner's sister, who expired on 18/11/2022.

(3.) Learned Additional Public Prosecutor has opposed this petition and produced the jail record of the petitioner.