ABDUL VAHAB ABDUL MAJID Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. E. E. Saiyed for the petitioner and Mr. L. R. Pujari , A. P. P. for the respondents.

(2.) RULE. Learned A. P. P. Mr. Pujari waives service of rule on behalf of the respondents.

(3.) BY means of filing this petition under Article 226 of the Constitution of India and under the provisions of the Bombay Parole and Furlough Rules, 1959, the petitioner who is undergoing sentence for various offences under the Indian Penal Code including Section 302, Arms Act and Bombay Police Act ,has prayed for the following reliefs: