LAWS(GJH)-2022-6-212

PATHUJI HEDUJI AMAJI THAKOR Vs. STATE OF GUJARAT

Decided On June 07, 2022
Pathuji Heduji Amaji Thakor Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondents.

(2.) By way of this application the applicant challenges an order dtd. 31/1/2022 passed by the jail authorities whereby the 6 th furlough leave preferred by the present application has been rejected.

(3.) Perusal of the order reveals that the police of the local area where the applicant was to reside had given a negative opinion, that the applicant was involved in a serious offence and that the applicant was habituated to abscond and that the conduct of the applicant in jail is not good.