RAHUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard learned Advocate for the petitioner and learned A.P.P. for respondents for final disposal at admission stage.

(2.) The petitioner is seeking furlough leave under Rule 4 of the Maharashtra Prisons (Mumbai Furlough and Parole) Rules, 1959.

(3.) The petitioner, along with co-accused came to be convicted on 26.7.2011 at the hands of Additional Sessions Judge at Nanded, for the offences punishable under Section 302 and 120-B of the Indian Penal Code and sentenced to undergo imprisonment for life.