VIJAYBHAI VITTHALBHAI DANTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Akshitaba Solanki for the applicant and learned APP Mr. J.K. Shah for the respondent-State.

(2.) Rule. Learned APP waives service of Rule on behalf of the respondent-State.

(3.) By way of this application the applicant convict challenges an order passed by the jail authorities dtd. 25/5/2022, whereby application of the applicant for grant of first furlough leave has been rejected.