BHARATBHAI GANPATBHAI PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice for and on behalf of the respondent ' State.

(2.) By way of the present application, the applicant has prayed to release him on parole leave for a period of 60 days.

(3.) Learned advocate for the applicant has submitted that the wife of the present applicant has registered maintenance application under Sec. 125(3) of the CrPC before the Family Court. It is submitted that the present applicant has undergone 150 days out of 365 days in jail.