PRITESH GIRISHBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Application has been filed by the applicant convict has preferred application for his first furlough leave to the authority however, his request has been rejected by I.G. Prison on 28.8.2020 namely on the three grounds namely:

(2.) Heard Ms. Nilam Chauhan, learned advocate for the applicant and Ms. Moxa Thakkar, learned APP for the respondent State through Videoconferencing.

(3.) Ms.Chauhan, learned advocate for the applicant has submitted the same facts which are narrated in the memo of Application. According to her submission, this exercise and the decision of the Authority is illegal and she has prayed to allow the application. She has prayed to allow the present application.