RAHIS AHMED @ BAMBAIYA Vs. STATE

JUDGEMENT

(1.) By this petition, petitioner seeks parole to re-establish social ties and also challenges the communication dated 23rd August, 2018 whereby his application was rejected for the reason the petitioner was granted three weeks' furlough in July, 2017 which the petitioner had not availed.

(2.) The petitioner has his own tale of sorrows to tell. Petitioner filed an application for furlough before the competent authority and vide order dated 1st July, 2017 was granted first spell of furlough for a period of three weeks on his furnishing two sureties of Rs. 20,000/- each along with personal bond to the satisfaction of the Superintendent, Central Jail, Tihar. Not being able to furnish the two sureties for a sum of Rs. 20,000/- each, petitioner filed an application for modification of the said furlough order on 13th July, 2017 which was sent back to the Superintendent, Central Jail and to the Legal Branch on account that not even one month had passed and the petitioner should make efforts to file the two sureties of Rs. 20,000/- each as directed.

(3.) Para 4 of the affidavit of Director General (Prisons) for not acceding to the request of reduction of surety bonds within one month of the passing of the order granting furlough reads as under: