RAJESHBHAI SHIVCHARANBHAI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by applicant for enlarging him on parole leave on the ground of attending religious and social function of Babri (Karvidhi) of his son for a period of 30 days.

(2.) Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the Respondent - State.

(3.) Considering the averments made in the application and perusing the jail remarks, it reveals that the jail conduct of the applicant is good. On earlier occasions, the applicant- accused was granted leaves, he surrendered before the jail authority in time. The applicant - accused has undergone more than eight years.