PRAVIN 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 applicant-convict through jail seeking parole leave for a period of 30 days on the ground of making financial arrangement for his family members.

(3.) Heard learned APP appearing for the respondent-State and perused the jail remarks.