RANJITSINH HALUSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by applicant through jail for enlarging him on parole leave on the ground of providing financial support of his family members 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. He has been punished under the N.I. Act . The applicant - accused has undergone more than six months.