VISHNUBHAI RAMESHBHAI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed through jail for enlarging the petitioner on furlough leave on the ground of helping aged parents.

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

(3.) Learned APP Ms. Jirga Jhaveri for the respondent - State has fairly submitted that appropriate orders may be passed.