JITENDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Hardik Kothari on behalf of the applicant and learned Additional Public Prosecutor Mr. R. C. Kodekar on behalf of the respondent - State.

(2.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr. R. C. Kodekar waives service of Rule on behalf of the respondent - State.

(3.) By way of this application, the applicant has sought for regularization of late surrender by one day each when the applicant had been released on Parole Leave in the year 2011, 2014, 2016 and 2022.