MOHANBHAI SHIVABHAI CHAVDA-DALVADI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed for enlarging the petitioner on parole leave on the ground of providing financial help to family for a period of 30 days.

(2.) Rule. Learned APP Ms. Jirga Jhaveri waives service of Rule on behalf of the respondent -State.

(3.) Learned advocate Ms. T.K. Loladia for the petitioner has submitted that the petitioner has already undergone imprisonment for a period of 10 years, 6 months and 12 days and earlier when he was released on parole leave, he has surrender timely before the jail authority. He also submitted that this petition may be allowed.