SAUKAT YUSUF ISMAIL MOHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms. Patel waives service of Rule on behalf of the respondent-State.

(2.) Heard learned Advocate Mr. Sindhi for the applicant and learned APP Ms. Patel for the respondent-State.

(3.) By way of this application the applicant convict prays for being released on parole leave for the purpose attending attending engagement ceremony of his daughther.