RAJU BIHARI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mrs. Dessai, learned Counsel for the petitioner and Mr. Ferreira, learned Public Prosecutor for the respondents.

(2.) Rule. By consent heard forthwith.

(3.) By this petition, the petitioner, who is undergoing sentence of imprisonment for life for having committed an offence punishable under Section 302 of I.P.C. challenges one of the conditions in the order dated 24th December, 2010 passed by respondent no.2. By order dated 24th December, 2010, respondent no.2 has granted furlough to the petitioner on the condition that he should execute a personal bond in the sum of Rs.1 Lac with one surety in the like amount giving cash or otherwise.