MEHULKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed by the convict - prisoner through jail wherein the convict - prisoner has prayed that the respondent authority be directed to transfer the convict - prisoner from Palara (Bhuj) Special Prison to Mahesana or Himmatnagar prison. It is stated by the applicant in the application that he is in Palara (Bhuj) Special Prison since last 4 years and his family members are residing near Mahesana and therefore he may be transferred from the said jail to Mahesana or Himmatnagar prison.

(3.) Learned APP Mr. Chintan Dave has placed on record the remarks of the concerned respondent authority as well as the relevant rules on record.