Dharmendrabhai @ Dhamabhai ... vs State Of Gujarat
2023 Latest Caselaw 1955 Guj

    R/SCR.A/2563/2023                                     ORDER DATED: 28/02/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CRIMINAL APPLICATION NO. 2563 of 2023

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    DHARMENDRABHAI @ DHAMABHAI VAJUBHAI MAKWANA THRO
          MAKWANA VARSHABEN DHARMENDRABHAI
                          Versus
                    STATE OF GUJARAT
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Appearance:
PARTY IN PERSON(5000) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR HARDIK SONI, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                 Date : 28/02/2023

                                   ORAL ORDER

Considering that the first furlough leave application of the applicant is pending consideration of the Additional Director General of Police, Gujarat State, and further considering that the applicant who is convicted for offence punishable under Section 302 of the IPC, and sentenced to life imprisonment very recently i.e. vide judgment dated 18.10.2022, hence the I.G. (Prison) is directed to consider the furlough leave application of the applicant within a period of two weeks from the date of receipt of this order.

It is clarified that in case the applicant is aggrieved by the order of the I.G. (Prison), then he may chose to file an application against the said order as well as file a fresh application for grant of parole leave.

With the above observations and direction, the present application stands disposed of.

R/SCR.A/2563/2023 ORDER DATED: 28/02/2023

Registry is directed to communicate this order to the concerned jail authorities forthwith.

(NIKHIL S. KARIEL,J) BDSONGARA