THAKOR KHEMSINH HALSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. B.J. Priyadarshi on behalf of the applicant and learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondents.

(2.) Rule. Learned APP waives service of Rule on behalf of the respondents.

(3.) By way of this application, the applicant convict prays for being released on parole leave for the purpose of attending marriage ceremony of his son.