FARUK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms. Patel waives service of rule on behalf of the respondent-State.

(2.) By way of this application, the applicant convict challenges an order dtd. 14/2/2023 passed by the Administrative Officer with the Office of Sanctioning Authority as per Sec. 2 of the Prisons (Bombay Furlough and Parole) Rules, 1959, whereby the application of the present applicant for being released on first furlough leave has been rejected.

(3.) This Court has heard learned APP Ms. Asmita Patel for the respondent-State and also peruse the original file in which the impugned decision has been taken.