TOLIYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of this application, the applicant challenges the order dtd. 7/1/2023 whereby the authority has rejected the application of the applicant for being released on furlough.

(3.) Perusing the jail remarks would reveal that the applicant was convicted for offences punishable under provisions of POCSO Act and sentenced to ten years imprisonment. It also appears that up till now, the applicant has undergone approximately 2 years and 9 month of incarceration.