HIMMAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Shah, learned APP waives service of notice of rule on behalf of the respondent - State.

(2.) This is application has been preferred by the petitioner praying for 15 days' parole leave on the ground of his own serious ailment i.e. suffering from post operative spine which has been conducted through Jail Authority.

(3.) Heard Ms. Tanaveer K. Loladia, learned advocate for the petitioner and Mr. Shah, learned APP for the respondent - State.