RAVI BALIRAM UIKEY Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The challenge in the present Writ Petition is to the order dated 03/12/2020 passed by respondent No.1 - Deputy Inspector General of Prison, Eastern Region, Nagpur, whereby respondent No.1 has rejected the application of the petitioner for grant of furlough leave of 28 days.

(3.) The petitioner is a convict and undergoing sentence of life imprisonment in Central Prison, Nagpur for the offence punishable under Ss. 302, 143, 147, 148 and 149 of the Indian Penal Code. The petitioner has already undergone imprisonment for a period of around seven years.