HARESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Additional Public Prosecutor Ms. Asmita Patel on behalf of the respondent - State.

(2.) By way of this application, the applicant challenges an order dtd. 10/3/2023 passed by the sanctioning authority whereby the 8th furlough leave of the present applicant has been rejected.

(3.) Considering the reasons which weighed with the authority, more particularly, the reason that as per the Jail Superintendent, the conduct of the applicant is not satisfactory and also having regard to the reason that when the applicant had been released on second furlough, he had absconded for a period of 105 days and also considering the reason that when the applicant had been released on parole leave in the year December- January, 2015, he had absconded for a period of 1005 days, the authority concerned had deemed it appropriate to reject the application.