JASWANTSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent - State.

(2.) This application is filed by the applicant-convict seeking parole leave for a period of 30 days on the ground that his presence is required to attend the post death rituals of deceased mother who had expired on 12/5/2023.

(3.) Ms. Loladia, learned advocate for the applicant has submitted that the applicant had approached the authority vide application dtd. 16/5/2023 and had prayed for urgent order. Since such application was kept pending, considering the fact that applicant's mother had expired, he had approached this Court by way of Special Criminal Application No.5389 of 2023 wherein this Court vide order dtd. 7/6/2023 taking into consideration the peculiar facts had directed the respondent authority to take appropriate decision within a period of three days from the date of receipt of the order. She further submitted that the order came to be passed on 12/6/2023 and the application was not entertained. She has, therefore, approached this Court by way of present application.