ASHOKBHAI HAKABHAI SAKARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms.Akshitaba Solanki 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 repairing own house.