SALIM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned APP Mr. Hardik Soni on behalf of the respondent- State.

(2.) By way of this application, the applicant prays for regularizing period of late surrender of 202 days.

(3.) Considering the submissions made by learned APP Mr. Soni and having regard to the jail remarks, it would appear that the applicant has a history of surrendering late, rather the applicant has a history of absconding and whereas he is thereafter, caught by the police authorities. It would appear originally the applicant when had been released on furlough leave in the year 2013, he had absconded for a period of 36 days and whereas he had been apprehended by the police. It would also appear that thereafter the applicant when had been released on temporary bail in the year 2015, he had absconded for a period of 258 days and was apprehended by the police. It also appears that thereafter the applicant when had been released on furlough leave in the month of April-May, 2020 he had absconded for a period of 48 and was required to be apprehended by the police. In the present instance also it appears that the applicant when he had been released on parole leave in the month of April-May, 2022, had absconded for a period of 202 days. While it would appear that some of the period of abscondment has been regularized by this Court, but at the same time it also requires to be noted that the indulgence granted by this Court and/or the authorities concerned, has been misused by the present applicant.