BALU BABAN BHOPI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard fnally with the consent of the parties.

(2.) This is a Petition through jail. The petitioner - Balu Baban Bhopi, by this Petition under Article 226 of the Constitution of India, is challenging rejection of his furlough by the Deputy Inspector General of Prison, Central Region, Aurangabad, vide an order dated 18/3/2019. The petitioner also challenges the order dated 12/7/2019 passed by the Additional Director General of Police and Inspector General of Prisons, Maharashtra State, Pune, rejecting the Appeal fled by the petitioner.

(3.) The facts of the case in a nutshell are as under :-