FARUK DOSABHAI KAZI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Bhakti Joshi on behalf of the applicant and learned Additional Public Prosecutor Mr. RC 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 medical treatment of his wife who is stated to be suffering from some cardiac ailment.