PRAVIN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed by the applicant-convict through jail thereby inviting attention of this Court to the order dtd. 17/1/2023 passed in Special Criminal Application No. 465 of 2023. The said application was preferred by the present applicant-convict seeking parole leave on the ground of his medical treatment.

(3.) This Court, upon examining the jail remarks and the report dtd. 12/1/2023 submitted by the Medical Officer, Gujarat Medical Services, Special Prison Palara, Bhuj-Kutch, had granted parole leave for a period of 10 days. In the present application, it is submitted by the applicant-convict that it has wrongly been reflected in the order of granting parole leave for a period of 10 days instead of 15 days.