DINESHBHAI BHIKHABHAI PATEL 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.) The present application has been filed by the convict through his son seeking his release on parole leave for the period of 30 days on the ground of availing legal recourse.

(3.) Heard Mr. Patel, learned advocate for the petitioner and Mr. Shah, learned APP for the respondent - State.