SUTHAR NAVINBHAI GOVINDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition is received from the Sessions Court as the petitioner prisoner has dropped the same in the box maintained in jail. The tenor of the complaint indicated that he was being harassed for filing complaints in respect of the grievances which made on earlier occasion.

(2.) THIS Court (Coram: M.D. Shah, J.) issued Rule, which was made returnable on 17.03.2011. The matter had come up before this Court on 28.3.2011 and at the request of learned APP, it was adjourned to 5.4.2011.

(3.) LEARNED APP has submitted that the prisoner has in fact requested for transfer made from this jail to a jail near to his native. This fact is seen from the earlier application, which have been made by prisoner.