HASUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State.

(2.) The present application has been filed by the applicant - convict to release him on parole leave for a period of 30 days on the ground of marriage ceremony of his Niece.

(3.) Heard Mr. Hemant Raval, learned advocate for the applicant and learned Additional Public Prosecutor for the respondent State. Learned Additional Public Prosecutor has placed on record the jail remarks and same is taken on record. Learned Additional Public Prosecutor has objected to grant of present application seeking parole leave.