SURESHBHAI MANIBHAI PADHIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant / convict challenging the order dtd. 9/12/2022 passed by the competent authority, wherein the Parole Application has been rejected.

(2.) The Applicant has filed the Application seeking long parole on the ground stated in the Application.

(3.) Heard learned APP for the Respondent - State. Rule. Learned APP waives service of Rule.