BHARAT LAGHUGAR GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State.

(2.) The present Application has been filed by the applicant convict, through his wife praying to release him on parole leave on the ground of cultivating winter crops on his land and for that matter he needs to get water connection fitted at his agricultural land.

(3.) Learned advocate for the applicant states that the applicant has filed application seeking parole leave on the ground of cultivating winter crops on his land and for that he needs to get water connections fitted in his agricultural land along with fencing at the peripheral of the land and for that he has to arrange for funds for the water pipe line for irrigation in his field and for fencing the boundaries. Learned advocate for the applicant argued on the same lines and she further stated that during pendency of this application, brother in law of the applicant has expired on 25.12.2017 and this ground may be treated as an additional ground for release of the applicant on parole leave.