HITESHBHAI MANILAL DUNGRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioner through jail seeking parole leave for a period of 30 days on the ground of exploring the possibility of settlement in a cheque return case.

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

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