VISHNUBHAI BHANABHAI TADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been preferred by the applicant - convict, through jail, FOR TRANSFER OF JAIL, from Vadodara Central Jail to Jail at Rajpipala which is near to his native place - Narmada District, on rejection of the application by the authority.

(2.) The applicant has stated in his application that he is resident of village Shamsherpura, Taluka Garudeshvar, District Narmada and he has minor children and he is in jail since last 3 years but due to the distance between his native place and the Vadodara and poor financial condition, his children have never come to meet him. Hence, he has prayed for transfer of jail, as aforesaid.

(3.) Heard the learned Additional Public Prosecutor for the respondent - State. He has produced the copy of the Resolution bearing No.JLK/112009/2974/Part-I/J dtd. 19/1/2017, issued by the Government of Gujarat, Home Department, Sachivalaya, Gandhinagar. The same is consolidated order in respect of Classification of Prisons and Prisoners. The said resolution reads thus: