OMNARAYAN AMARNATH SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the Counsels for the parties, heard finally.

(2.) The challenge in this petition is to an order dated 10th May, 2021 passed by the Special Inspector General (Prison), South Division, Byculla, Mumbai, whereby the application of the petitioner for release on furlough came to be rejected.

(3.) The petition arises in the backdrop of the following facts: