VELIYABHAI RAVALIYABHAI NAYKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioner seeking parole leave for a period of 30 days on the ground of filing appeal against the judgment and order of conviction.

(2.) Heard, Ms. Akshitaba Solanki, learned advocate for the petitioner and the learned Additional Public Prosecutor for the respondent - State.

(3.) Rule. Learned APP waives service on behalf of the respondent - State.