ROSHANBEN ALTAFHUSSAIN NOTIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Heeru Makhijani for the applicant and Mr. Hardik Soni for the respondent - State.

(2.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr. Hardik Soni waives service of rule on behalf of the respondent - State.

(3.) By way of this application, the applicant prays for transfer of jail, more particularly, to be transferred from the Rajkot Central Jail to the Special Jail at Palara, Bhuj District: Kutchh.