KANUBHAI BABUBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard party-in-person on behalf of the convict and learned APP Mr.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 - party-in-person seeks release of the convict on parole leave for the purpose of providing financial assistance to his family.