MERU Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard learned Advocate Ms. Gayatriba Jadeja for the applicant and learned APP Mr. Dabhi for the respondent-State.

(3.) By way of this application the applicant convict prays for being released on parole leave for the purpose of providing financial assistance to his family.