MEDHABHAI DHANABHAI RAJPUT 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 engagement of his daughter.

(2.) Heard, the party-in-person appearing on behalf of the petitioner and the learned Additional Public Prosecutor for the respondent - State.

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