KISHOR PARMANAND MARVADI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of this application, the applicant challenges an order dtd. 22/2/2023 whereby the application for being released on furlough has been rejected by the Jail Authority, more particularly, on the ground that the applicant is convicted of the offence punishable under Sec. 302 of the IPC, that the jail conduct of the applicant is not good, that the applicant has absconded for a period of more than 5000 days when he had been released earlier and that the applicant might again abscond from the custody.

(3.) Heard learned Additional Public Prosecutor Mr. J.K.Shah for the State and perused the original documents whereby the application has been decided.