HITESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by party-in-person / wife of the applicant-accused for enlarging the applicant on parole leave on the ground of selecting boy of his daughter aged about 26 years for a period of 30 days.

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

(3.) Perusing the judgment of Hon'ble the Supreme Court in the case of Hitesh @ Bavko Shivshankar Dave Vs. State of Gujarat in Writ Petition (Criminal) No. 105 of 2022, Hon'ble Division Bench has directed to the Competent Authority to consider the pre-mature release application within a period of three months from the date of receipt of the order, which reads as under :