BABU Vs. DEPUTY INSPECTOR GENERAL PRISON

JUDGEMENT

(1.) Heard learned counsel Shri Vipin M.Lute, appointed through the High Court Legal Services Sub Committee at Nagpur, for the petitioner and learned Additional Public Prosecutor Shri S.M.Ghodeswar for respondents/State. Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel for parties.

(2.) By filing the present writ petition, the petitioner is challenging order dated 24.9.2018 passed by respondent No.1/Deputy Inspector General of Prisons, Nagpur rejecting an application filed on behalf of the petitioner to release him on furlough leave. Along with the said relief, the petitioner has prayed that he be released on furlough leave for a period of 28 days on furnishing Personal Bond and without any surety.

(3.) On 30.1.2008, the petitioner was convicted by learned