JAYESHBHAI KAILASHBHAI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue Rule returnable forthwith. Learned APP waives service of notice of rule on behalf of the respondent-State.

(2.) Heard learned Advocate Ms. Akshitaba Solanki on behalf of the applicant.

(3.) By way of this application, the applicant seeks to be released on parole leave for the purpose of performing after- death ceremony of his grand mother, more particularly, father of the applicant is stated to be no more.