NANUBHAI VIJANANDBHAI VAJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Application has been filed by the applicant- contending that he is in jail since last 5 years 08 months and 27 days as per jail remarks as he has been convicted and sentenced for 10 years imprisonment in Sessions Case No. 13 of 2015 by the Addl.Sessions Court, Una. It is submitted that against the judgment and order, the applicant has preferred Criminal Appeal No. 2422 of 2019 before this Hon'ble Court, which is pending.

(2.) Heard Ms. Moxa Thakkar, learned APP for the respondent State through Video-conferencing and considered the averment made in the application of the applicant.

(3.) Per contra, learned APP for the respondent State has submitted that furlough has not rejected permanently but liberty has been granted to the applicant to apply after 6 months for furlough. She has also submitted that in view of the jail remarks, it appears that the conduct of the present applicant is not good and there is apprehension that the applicant may cause harm to the complainant who is wife of the applicant. She has prayed to dismiss the application.