DAYA SHANKAR GUPTA Vs. STATE

JUDGEMENT

(1.) By way of this writ petition filed under Article 226 of the Constitution of India read with Section 482 of Cr.P.C., the Petitioner is seeking furlough for a period of twenty-one days for maintaining social ties.

(2.) Learned counsel for the Petitioner submits that the Petitioner had made representation to the competent authority praying for grant of furlough which has been rejected vide order No.F.10(1224)/CJ/Legal/2016/3033 dated 28th October, 2016 for the reason that the convicts under NDPS Act are not entitled for remissions as per Section 32A of NDPS Act, whereas furlough is a kind of remission granted to convicts and that the present petitioner has not earned any Annual Good Conduct Remission, as required under para 26.1 of Parole/Furlough Guidelines-2010.

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