Sultan Alias Latif Gulam Hussain Matva vs State Of Gujarat
2026 Latest Caselaw 3806 Guj

Gujarat High Court

Sultan Alias Latif Gulam Hussain Matva vs State Of Gujarat on 21 May, 2026

                                                                                                                  NEUTRAL CITATION




                             R/SCR.A/7248/2026                                     ORDER DATED: 21/05/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/SPECIAL CRIMINAL APPLICATION (FURLOUGH LEAVE) NO. 7248 of
                                                   2026

                       ==========================================================
                                        SULTAN ALIAS LATIF GULAM HUSSAIN MATVA
                                                         Versus
                                               STATE OF GUJARAT & ORS.
                       ==========================================================
                       Appearance:
                       THROUGH JAIL for the Applicant(s) No. 1
                       MR. ROHAN SHAH, APP for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                                               Date : 21/05/2026

                                                                ORAL ORDER

1. By way of the present application, the applicant has

prayed to release him on furlough leave on the ground that

he has not been released on any kind of bail during the past

three years.

2. Heard learned APP appearing for the respondent-State.

Perused the documents produced along with the application

as well as the averments made therein, including the jail

report.

3. Considering the fact that the applicant had jumped

furlough leave and absconded, pursuant to which, vide

order dated 21.10.2023, his 4+1 furlough came to be

stopped, and the said order has not been challenged, this

NEUTRAL CITATION

R/SCR.A/7248/2026 ORDER DATED: 21/05/2026

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Court is of the view that, in light of Rule 4.4 of the Prisons

(Bombay Furlough and Parole) Rules, 1959, the authority

has rightly rejected the furlough application. Moreover, as

per the jail remarks, the conduct of the applicant is also not

found to be good. Therefore, the present application

deserves to be rejected and is accordingly rejected.

(NIRAL R. MEHTA,J) VASIM S. SAIYED