SUJITKUMAR RAMBINAY MISTRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent - State of Gujarat.

(2.) The present application has been preferred by the applicant challenging the order dtd. 14/8/2022 passed by the IG (Prison) rejecting an application for furlough leave on the ground of negative police opinion.

(3.) Heard learned APP for the respondent - State and perused the application as well as jail record. It appears that the competent authority has rejected an application only on the ground of negative police opinion. The applicant is convicted under the POCSO case. It appears that the applicant has undergone sentence of 5 years and 2 months.