SATYAPRAKASH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed for regularization of late surrender of 43 days by the present petitioner, who was released on furlough in the month of April, 2022.

(2.) Heard Mr. Priyadarshi, learned advocate for the petitioner and Ms. Bhatt, learned APP for the respondent - State.

(3.) On perusing the jail remarks it is clear that the applicant has surrendered 43 days late and he has not been apprehended by the police. At the same time, as per the submission of the learned advocate for the petitioner, the application is filed for regularization of late surrender on 14 th September, 2022.