PRAVEEN RANA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner has challenged order dtd. 30/4/2025 of the competent authority whereby his request for furlough for a period of three weeks was rejected.

(2.) Learned ASC accepts notice and in all fairness submits that there is no serious objection.

(3.) The request for furlough was declined by way of the impugned order on the ground that the petitioner has not maintained good conduct inside the jail and was awarded multiple punishments, the last punishment dtd. 17/1/2025 being for surrender after parole by a delay of one day.