SHAHIDBHAI YUSUFBHAI AHEMADBHAI CHHIPA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of this application, the applicant challenges the order dtd. 15/2/2023 passed by the Administrative Officer in the office of the Sanctioning Authority whereby, the application of the applicant for being released on first furlough leave has been rejected. It appears that the said authority has considered two different aspects i.e. (i) the negative police opinion, and (ii) the seriousness of the offence.

(3.) This Court has heard learned APP Mr. Utkarsh Sharma for the respondent - State and also perused the documents including the original file whereby the decision impugned has been taken.