JAYESHBHAI DAYLABHAI BORSA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms.K.D. Parmar for the applicant and learned APP Mr.Hardik Soni for the respondent State.

(2.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr.Hardik Soni waives service of Rule on behalf of the respondent - State.

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