SAUKAT YUSUF ISMAIL MOHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the Applicant for enlarging him on parole leave on the ground of his own medical treatment as he is suffering from some kidney related ailment.

(2.) Rule returnable forthwith. Learned APP waives service of Rule on behalf of the Respondent State.

(3.) Learned Advocate for the Applicant has submitted that the Applicant has to undergo his own medical treatment related to kidney and his jail conduct is good. It is therefore prayed to grant parole leave to the Applicant.