ASIF Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Learned Advocate Mr. Piyushkumar K. Baseri for the applicant and learned Additional Public Prosecutor Mr. J. K. Shah for the respondent - State.

(2.) Rule. Learned APP waives service of Rule on behalf of the respondent-State.

(3.) By way of this application the applicant convict prays for being released on parole leave for the purpose of financial assistance to his family.