BABUBHAI CHAKURBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, the applicant challenges order dtd. 30/5/2022 whereby first furlough application of the present applicant has been rejected.

(2.) Perusal of the said order reveals that 2 aspects have been taken into consideration viz. that the applicant is inclined to commit crime and whereas upon his release on furlough local Police has given a negative opinion and whereas the applicant is convicted for serious offences under Ss. - 363, 366, 376 (2),(F),(I),(N).

(3.) Jail remarks show that the applicant who is convicted for the offences referred herein above has been sentenced for 10 years of imprisonment and whereas the applicant has undergone approximately 6 years imprisonment till now. It also appears that the applicant had been released on parole once in the month of August-September 2021.