SHAIKH ASRAF ABUBAKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard party-in-person on behalf of the convict and learned AGP Mr.Soni for the respondent State.

(2.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr.Hardik Soni waives service of Rule on behalf of the respondent - State.

(3.) By way of this application, the applicant - party-in-person seeks release of the convict on parole leave inter alia on the ground of filing an appeal.