ASHWINBHAI MANGABHAI CHAKANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application filed by the father of the applicant- convict seeking parole leave for a period of 30 days on the ground that the marriage of daughter of elder uncle of the applicant-convict has been fixed from 22/1/2023 to 25/1/2023.

(2.) This Court had requested the learned APP to call for verification report.

(3.) Ms. Jhala, learned APP has placed on record the report dtd. 23/1/2023 submitted by the Police Inspector, Tadaj Police Station alongwith statement of the father of the applicant-convict and the elder brother of the applicant is placed on record. Ms. Jhala, learned APP relied upon the jail remarks and has objected grant of parole leave.