FARUK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Sharma waives service of Rule on behalf of the respondent-State.

(2.) Heard party-in-person on behalf of the convict and learned APP for the respondent-State.

(3.) By way of this application the convict prays for being released on parole leave for the purpose of medical treatment of his wife.