MEDHABHAI DHANABHAI RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the name of the applicant is permitted.

(2.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr.L.B.Dabhi 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 engagement ceremony of his son.