SATISHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This is an application filed by the wife of the applicant-convict seeking parole leave for a period of 30 days on the ground of marriage of daughter of real sister of the applicant-convict.

(3.) Heard party-in-person and learned APP appearing for the respondent-State.