AMIT GAJANAN GANDHI Vs. SUPERITENDENT

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent.

(2.) Petitioner is a convict for commission of offence punishable under section 302 of Indian Penal Code, and is undergoing sentence of Life Imprisonment. He is in jail since July, 1998.

(3.) Petitioner claims to have taken admission to Dr. B.R.A. Law College, situated at Nirmal Colony, Nara Road, Nagpur, for the Academic Year 2010-11. He has placed on record copy of Receipt dated 25th August, 2010 showing his admission to L.L.B. [Three-Year Course] [First Semester]. He claims that he may be allowed to appear for examination by releasing him on furlough, or by granting police escort.