ASHWIN PARSHOTTAMDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Sharma waives service of Rule on behalf of the respondent-State.

(2.) Heard learned Advocate Mr. P.D. Tailor for learned Advocate Mr. Raju N. Desai for the applicant and learned APP Mr. Sharma for the respondent-State.

(3.) By way of this application the applicant convict prays for being released on parole leave for the purpose of paying property tax bill issued by the Ahmedabad Municipal Corporation.