LABHUJI GOPALJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard learned Advocate Ms. Sonal Bhavsar for the applicant and learned APP for the respondent-State.

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