DHARMENDKUMAR RAM SAJIEEVAN CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Dineshkumar Prajapati on behalf of the applicant and learned Additional Public Prosecutor Mr. Bhargav Pandya on behalf of the respondent- State.

(2.) Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondents.

(3.) By way of this application, the applicant convict prays for being released on parole leave for the purpose of trying to settle the matter with the original complainant i.e. wife of the applicant more particularly the applicant having been convicted for offence punishable under Sec. 125(3) of the Code of Criminal Procedure.