BALDEVSING ARJANSING JAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. K. D. Parmar for learned Advocate Ms. Hansa V. Patel for the applicant and learned APP Mr. R. C. Kodekar for the respondent-State.

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

(3.) By way of this application, the applicant prays for being released on parole leave for the purpose of filing of the appeal against order of conviction under the provisions of the NDPS Act .