MANMOHAN SINGH Vs. STATE

JUDGEMENT

(1.) The present petition has been filed for grant of second spell of furlough for two weeks and/or grant of parole for a period of 30 days in case FIR No. 136/2008 under Ss. 376(2)(G)/328/34 IPC registered at PS Tilak Nagar.

(2.) Learned counsel for the petitioner submits that the furlough was granted on 23/6/2023 and as per the order, the petitioner is required to surrender on 1/8/2023 i.e., today. It has further been submitted that the petitioner while on the furlough underwent proper medical treatment and needs to undergo surgery which is scheduled for 5/8/2023 at Deen Dayal Upadhyay, Hospital.

(3.) Learned counsel submits that the petitioner also moved an application on 27/7/2023 for grant of second spell of furlough for a period of two weeks and/or in the alternative grant of parole for 30 days.