DINESHBHAI RAGHAVBHAI ANDIPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate on behalf of the applicant and learned Additional Public Prosecutor 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.