TANVEERHUSEIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the Applicant convict seeking Parole leave.

(2.) Rule returnable forthwith. Learned APP waives service of Rule on behalf of the Respondent State.

(3.) Learned advocate for the applicant submits that the present application is filed seeking parole leave on the ground of filing an appeal against the order of conviction. It is further submitted that the applicant is in jail since 2020 for the offences under Sec. 8(C), 20(B) and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985. While showing jail report, learned advocate for the applicant submits that the Applicant convict is reported to be good. Therefore, it is prayed to grant Parole leave on the ground mentioned in the Application.