JAYANTIBHAI REVABHAI Vs. STATE OF GUJARAT & ORS.

JUDGEMENT

(1.) Petitioner-Jayantihhai Revahhai, a convict prisoner undergoing life sentence at the Central Prison, Vadodara by this writ petition under Articles 2.26 and 227 of the Constitution, has brought under challenge the impugned order dated 15-11-1992, passed by the Inspector General of Prisons, Ahmedabad, rejecting his fifth furlough, inter alia praying tar (i) quashing and setting aside the same, and (ii) to grant rightful fifth furlough.

(2.) Mrs. S.S. Patel, the learned advocate for the petitioner while pressing hard for the fifth furlough to petitioner has highlighted several undisputed glaring circumstances in support of her case, available on the jail record itself which are enumerated as under:

(3.) As against the above, Mr. U.R. Bhatt, the learned AGP justifying the impugned order of Inspector General of Prisons of granting the fifth furlough to the petitioner has highlighted other side of the picture by making following submissions: