VOHRA YUNUS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Parole leave is prayed for by the applicant-accused to perform the marriage ceremony of his son.

(2.) The police was asked to verify the details and as per the report, the ceremony would start from 23/11/2022 and reception is fixed on 25/11/2022.

(3.) Jail remarks are placed on record, which shows that earlier, the applicant has surrendered timely before the learned Trial Court. Considering this fact, this Court is inclined to exercise discretion in favour of the applicant.