GOVABHAI NAGJIBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned senior advocate Mr.B.B. Naik with Mr. Ekant Ahuja for the applicant and learned Additional Public Prosecutor Mr.R.C. Kodekar for the respondent-State.

(2.) By way of this application, the applicant has sought for being released on parole leave, more particularly for the purpose of treating his wife, who is stated to be suffering from Cardiac ailments.

(3.) Considering the medical papers which had been annexed with the present application, this Court had directed the State to verify the same and whereas it appears that while treating Doctors, agreed to the fact that the wife of the applicant is indeed suffering from some Cardiac ailments, there appears to be a slight difference, as regards the treatment, as appearing in the certificates, that has been produced before this Court and the statements given by the Doctors concerned. Be that as it may, it appears the fact that the wife of the applicant-convict having certain Cardiac issues is not disputed.