KRUSHNAPALSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate on behalf of the applicant and learned Additional Public Prosecutor on behalf of the respondent- State.

(2.) Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent- State.

(3.) By way of this application, the applicant prays for being released on parole leave for the purpose of filing appeal against the order of conviction.