BACHU HARUNBHAI GANDHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed for enlarging the petitioner on parole leave on the ground of attending post death ritual of his cousin brother, for a period of 30 days.

(2.) Rule. Learned APP Ms. Maithili Mehta waives service of Rule on behalf of the respondent -State.

(3.) Learned advocate Mr. Hardik Kothari for the petitioner has submitted that the applicants wife required medical treatment for which medical papers is placed on record. She also submitted that the petitioner has already undergone imprisonment for a period of 15 years, 10 months and 3 days and earlier when he was released on parole leave, he has surrender timely before the jail authority. He also submitted that this petition may be allowed.