KRUSHNAKANT KANTILAL PANCHOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Falguni Patel, learned additional Public Prosecutor waives the service of notice of rule for the respondent-State.

(2.) PRESENT petition is filed by the petitioner - original accused No. 2 for an appropriate order to release the Passport of the petitioner bearing registration No. A-4217459 and permit the petitioner to go united State of America to attend her daughter, who according to the petitioner is not keeping good health.

(3.) IN support of ill-health of the daughter, the petitioner has relied upon one communication produced at Annexure-B.