SHERKHA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Present application is filed by the mother of the convict as party-in-person seeking parole leave on the ground that the wife of the applicant-convict is expected to deliver the child. Today, when the matter is taken up for hearing, party-in-person has failed to appear before this Court.

(3.) Heard learned APP appearing for the respondent-State. Learned APP appearing for the respondent-State has placed on record the verification report and the jail remarks. The same is permitted to be taken upon record. The statement of the applicant-convict has come on record. From his statement, it has been confirmed that the girl child has been delivered by his wife on 21/6/2023 and his presence is required being father of the child, however, he would be required to travel village-Todapur, Taluka-Jamner, District- Jalgaon (Maharashtra).