MOHAMAD HUFEZA AMIR SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the applicant for enlarging him on Parole Leave on the ground mentioned in the application.

(2.) Heard learned Advocate for the Applicant and learned APP appearing on behalf of the Respondent - State.

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