SHAHNAWAZ SAIFI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Patel, learned APP waives service of notice of rule on behalf of the respondent-State of Gujarat.

(2.) This is an application filed by the applicant seeking parole leave for a period of 30 days on the ground of treatment of his mother, who is suffering from cardiac problem.

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