BHANUBHAI SHANABHAI ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned APP Mr.Dabhi appearing on behalf of the respondent State.

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

(3.) By way of this application, the applicant - convict challenges an order dtd. 25/2/2022 passed by the Jail Authorities, whereby the 19 th Furlough Application of the applicant has been rejected, more particularly on three counts i.e. the applicant upon being granted furlough leaves, was regularly surrendering late, the jail conduct of the applicant is not good, and that the applicant is convicted of serious offence.