SANJAY JAWAHARBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Mousami K. Vala learned advocate on record for the applicant and Mr. Hardik Mehta learned APP who has appeared on behalf of respondent-State.

(2.) Issue Rule returnable forthwith. Learned APP waives service of notice of Rule on behalf of respondent-State.

(3.) This application is filed by the applicant-convict seeking parole leave for a period of 30 days on the ground that the presence of the applicant is required to sell the property in order to make arrangement for money as well as to settle the present case arising out of Sec. 138 of NI Act for which he has been convicted and is awarded sentence for a period of one year with fine and penalty.