SHREEJI CHARANDAS SWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Dipak Sindhi on behalf of the applicant and learned Additional Public Prosecutor Ms. Jirga Jhaveri 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 on the ground of his own medical treatment.