HASAN AHEMAD CHARKHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. M.I. Mansuri for the applicant and learned APP Mr. J.K. Shah for the respondent - State.

(2.) Rule. Learned APP Mr. J.K. Shah waives service of Rule on behalf of the respondent - State.

(3.) By way of this application, the applicant seeks extension of parole leave for a period of 30 days granted by this Court vide order dated 17.06.2021.