MOHAMMAD FARUK Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Learned advocate Mr. Raval for the petitioner has submitted that the petitioner has already undergone imprisonment for a period of 16 years 02 months and 10 days and earlier when he was released on parole leave, he has surrender timely before the jail authority. His Jail conduct is also good. He also submitted that this petition may be allowed.

(3.) Learned APP for the respondent - State has fairly submitted that appropriate orders may be passed.