SUHAIL MOHD. KASAM SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The challenge in this petition under Article 226 of the Constitution is to the order dated 19th August 2020, passed by the respondent No.4-Additional D.G. (Police) and I.G. (Prison), Pune confirming the order dated 19th November 2019 passed by the D.I.G. (Prison), Central Region, Aurangabad-respondent No.3, whereby the prayer of Zuber Mohd. Kasam Shaikh, the convict, a brother of the petitioner, to grant furlough was rejected.

(3.) This petition which, in effect, represents a second round of litigation, arises in the backdrop of the following facts :-