A.P.THAKER,J. - (1.) Heard Ms.Nisha Thakore, learned APP for the respondent - State through video conferencing.
(2.) RULE. Ms.Nisha Thakore, learned APP waives service of notice of rule on behalf of the respondent - State. Rule is fixed forthwith.
(3.) The present application has been filed by the convict through jail for furlough leave.;