AMIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) By way of present application submitted through Jail, the applicant has prayed to regularize the default committed by him in complying with the order of Furlough Leave granted by the competent authority for 14 days during the month of June-July, 2019 as he surrendered before the Jail Authorities 137 days beyond the period fixed by the authorities and according to him, due to making arrangement for financial assistance regarding the medical treatment of his father and mother and for such default, he has prayed for condonation of the aforesaid delay.

(3.) As the application was forwarded through jail, this Court has heard learned APP for the Respondent-State.