HASAN AHMED CHARKHA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application has been filed by the applicant - convict, praying to release him on parole leave on the ground of sickness of his mother who is suffering from abdomen and heart pain.

(3.) Heard Mr. Makbul I. Mansuri for the applicant and learned Additional Public Prosecutor Ms. Asmita Patel appearing for the respondent- State .