RANUBHAI SHANTUBHAI KATHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. B.J. Priyadarshi on behalf of the applicant and learned Additional Public Prosecutor Mr. R.C. Kodekar on behalf of the respondent - State.

(2.) By way of this application, the applicant seeks to be released on long parole leave till the application for remission is considered by the State Government or a petition which is preferred before this Court being Special Criminal Application No.1109 of 2023 is decided by this Court.

(3.) Learned advocate Mr. Priyadarshi would submit that a petition preferred by the present applicant being Special Criminal Application No. 1109 of 2023 for sending his application for remission to the advisory board as per the direction of the Hon'ble Apex Court vide order dtd. 14/3/2023 in Writ Petition (Criminal) No. 272 of 2022 is pending consideration of this Court and whereas, the next date is 20/7/2023 and whereas, learned advocate would request that the present applicant may be granted parole leave till that date.