SHRIJI CHARANDAS SWAMI Vs. STATE OF GUJARAT
LAWS(GJH)-2023-2-866
HIGH COURT OF GUJARAT
Decided on February 01,2023

Shriji Charandas Swami Appellant
VERSUS
STATE OF GUJARAT Respondents

JUDGEMENT

- (1.)Rule. Learned APP waives service of notice of rule on behalf of the respondent- State of Gujarat.
(2.)This is an application filed by the applicant seeking parole leave for a period of 45 days on the ground of applicant's own medical treatment and surgery.
(3.)Heard learned advocate appearing for the applicant and learned APP appearing for the respondent-State.


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