SHESHRAO CHAITRAM SONONE Vs. DEPUTY INSPECTOR GENERAL

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned Counsel for the parties.

(2.) The petitioner was released on furlough leave on 01.06.2015 for a period of 14 days. His due date of surrender was 16.06.2015. The petitioner did not surrender himself before the jail authority on that date and he surrendered after a delay of 14 days.

(3.) The delay occurred in surrendering on the part of the petitioner resulted in the initiation of penal action against the petitioner in accordance with the provisions of Prison Manual. The petitioner was also handed out punishment of curtailment of 17 days remission by the order passed on 03.08.2015, which was approved by the concerned Additional Sessions Judge on 29.03.2017.