SAHEBEALAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Manan V. Patel had appeared on behalf of party in person. The applicant-convict is present before this Court.

(2.) This application is filed seeking extension of parole leave on the ground that real brother of the applicant-convict had expired on 13/5/2023 and the religious ceremony on the 40 th day is fixed on 16/6/2023.

(3.) Learned advocate Mr. Manan V. Patel has submitted that the son of the applicant-convict has recently been admitted in the college and he is required to make arrangement for college fees.