MAHENDRAKUMAR AMBALAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Ronak Raval, learned APP waives service of notice of rule on behalf of the respondent?State. By consent, Rule is fixed forthwith.

(2.) The present application has been preferred by the applicant herein?Mahendrakumar Ambalal Patel, who is respondent in Criminal Appeal No. 1581 of 2008, prayed for following reliefs:?

(3.) Thus, essentially there is urged in this application with a permission to leave India, more particularly, to go to USA for a period of 12 months on account of his citizenship for his brief stay outside in the Country, as stated by learned counsel for the applicant.