VALAJIBHAI MAGANBHAI DHAREJIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioner through jail seeking long parole leave for a period of 90 days on the ground of providing assistance to the family.

(2.) Heard, the learned Additional Public Prosecutor for the respondent - State.

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