DEEPENDER KUMAR @ CHOTU Vs. STATE

JUDGEMENT

(1.) By this petition, the petitioner seeks furlough and also challenges the communication dated 21st August, 2018 whereby his request for release on furlough was declined.

(2.) The communication declining furlough of the Competent Authority reads as under: -

(3.) After the parole/furlough guidelines 2010, the Delhi Prison Rules 2018 have come into force which are in force w.e.f. 1st January, 2019, Rule 1224 whereof dealing with furlough provides as under:-