CHAUHAN SAVITABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the Applicant for enlarging her on Parole leave on the ground of his own medical treatment.

(2.) Heard learned Advocate Mr. Maulik Baseri for the Applicant and learned APP Mr. Hardik Soni appearing on behalf of the Respondent - State.

(3.) Rule returnable forthwith. Learned APP waives service of Rule on behalf of the Respondent State.