PARSHURAM KASHINATH CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule returnable forthwith. With the consent of learned Counsel for the parties this petition is heard finally at the stage of admission.

(2.) ' This petition impugns the order dated 1.11.2010 passed by the respondents rejecting the application of the petitioner for his release on furlough on the ground of solemnization of the marriage of his daughter. In the application filed by the petitioner the petitioner had disclosed the date of marriage of his daughter as 28.10.2010. The authorities rejected the aforesaid application on the ground that the petitioner, when he had been released on earlier two occasions, had reported late by 30 days and 70 days, respectively. The aforesaid order of the respondents has been challenged by the petitioner.

(3.) ' We accordingly allow this petition and direct that the petitioner be released on furlough for a period of fifteen days on such terms and conditions which the authorities may impose. Rule is thus made absolute on the above terms with no order as to costs. Learned A.P.P. undertakes to communicate this order to the respondents. Copy duly authenticated by the Court Sheristedar be handed over to the parties to act upon.