JAYANTIBHAI MULCHANDBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the applicant seeking parole leave for a period of 30 days with a view to arrange advocate's fees to defend his criminal appeal.

(2.) Heard learned advocate for the applicant and learned APP appearing for the respondent- State and perused the jail record.

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