SAGAR GANPATRAO LOHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard with the consent of learned counsel appearing for the parties.

(2.) This petition is filed with following substantive prayer:-

(3.) Learned counsel for the petitioner submits that the application filed by the petitioner for furlough leave has been turned down only on the ground that, when the petitioner was earlier released on parole, he did not report back in time, however, he surrendered late by 37 days. Learned counsel for the petitioner submits that an offence was registered for overstay by the petitioner for 37 days and the petitioner is punished for the same. Therefore, she submits that the reasons assigned in the impugned order are unsustainable.