DINESH Vs. DEPUTY INSPECTOR GENERAL PRISON

JUDGEMENT

(1.) Heard learned counsel Shri Raju Kadu for the petitioner and learned Additional Public Prosecutor Shri I.J.Damle for respondents/State. Rule. Rule is made returnable forthwith. Heard finally by consent of parties.

(2.) By the present writ petition, the petitioner is challenging order dated 15.7.2020 passed by respondent No.1/Deputy Inspector General Prison, East, Nagpur rejecting an application filed on behalf of the petitioner for releasing him on furlough leave. Another prayer, that is claimed by the petitioner, is that he be released on furlough leave.

(3.) The petitioner was convicted in Sessions Trial No.302/2014 for offences punishable under Sections 302, 147, 148, 149, and 307 of the Indian Penal Code by learned Additional Sessions Judge at Amravati on 2.11.2019 by which the petitioner was directed to suffer life imprisonment.