BHUPATBHAI BACHUBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant / convict challenging the order dtd. 7/1/2023 passed by the Additional District Magistrate, Rajkot wherein the Parole Application has been rejected.

(2.) The Applicant has filed the Application seeking long parole on the ground of sickness of his wife who is suffering from Unstable Angina.

(3.) Heard learned Advocate for the Applicant and learned APP for the Respondent - State.