KAVITA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) By consent, heard both the sides for final disposal.

(3.) This proceeding is filed by wife of the prisoner challenging the order made by the respondent, dated 22 nd June 2020. The petitioner is kept in open prison, Paithan, and he is life convict. He was on furlough leave on one occasion and on that occasion he had surrendered in time. He is behind the bar for more than eleven years and if remission period is considered, the total period will be of 14 years.