PRITESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Application has been filed by the applicant-convict under the Article 19, 21 and 226 of the Constitution of India and various provisions of The Prisons (Bombay Furlough and Parole) Rules, 1959 (hereinafter referred to as "the Rules") contending that he is in jail since long as he has been convicted in Special Case Atro. No. 75/2014 by the Ld. 9th Additional Sessions and Special Judge, Vadodara dated 31.12.2016.

(2.) Heard Ms. Mayuri Chauhan, learned advocate for the applicant and Ms. Moxa Thakkar, learned APP for the respondent State through Video-conferencing. Rule. Ms. Moxa Thakkar, learned APP waives service of notice of rule on behalf of respondent State.

(3.) Ms. Chauhan, learned advocate for the applicant has submitted the same facts which are narrated in the Memo of Application and has prayed to allow the present application.