HARSHAD MULJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of this application, the applicant challenges the order dtd. 22/2/2023, whereby the application for releasing the present applicant on second furlough has been rejected by the jail authorities.

(3.) This Court has perused the impugned order as well as the documents which have been considered by the authorities concerned while rejecting the said application. Perusing the impugned order, it would appear that three aspects have been weighed with the authorities concerned.