GOPALBHAI GORDHANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the Applicant for enlarging him on parole leave on the ground of providing financial assistance to the family.

(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 already undergone more than 22 years of imprisonment and his jail conduct is also good and has also surrendered in time on earlier occasions. It is therefore prayed to grant parole leave to the Applicant.