PAVAN KUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Application has been filed by the applicant-convict through jail to release him on furlough leave. The applicant has been convicted and sentenced for life imprisonment for the offences punishable under Sections 452, 307 and 309 of IPC.

(2.) Heard Ms.Nisha Thakore, learned APP for the respondent State through Video-conferencing.

(3.) Learned APP for the respondent State has submitted that there is Rule 4(6) of the Prisons (Bombay Furlough and Parole) Rules, 1959 (hereinafter referred to as 'Rules') for the forfeiture of the furlough. As per the impugned order, furlough has not been 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 present convict has committed a very serious offence. She has also contended that there is no illegality conducted by the authority by passing the impugned order, which is under challenge. She has prayed to dismiss the application.