BAVCHANDBHAI VALJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. B.H. Solanki on behalf of the applicant and learned Additional Public Prosecutor Mr. R.C. Kodekar on behalf of the respondents.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent.

(3.) By way of this application, the applicant convict prays for being released on parole leave for the purpose of providing financial assistance to his family more particularly the daughter of the convict is studying in college.