AASHIF MOHAMMED ALI PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application has been filed by the wife of the the applicant-convict to release him on parole leave for a period of 30 days on the ground of marriage of niece of the applicant-convict.

(3.) Ms. Alka B. Vaniya, learned advocate has appeared for the applicant and has submitted that the marriage of niece of the applicant-convict is scheduled and the applicant-convict being uncle of niece has to discharge his responsibility on the occasion of marriage ceremony in the form of Mamera. Ms. Alka Vaniya, learned advocate has also submitted that the applicant-convict is also required to arrange money for Mamera.