MIRGAPPA DATTU MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner, who is the father of convict-Tanaji Mirgappa Mane, has preferred this petition assailing the legality and correctness of the order dated 28th May 2021 passed by respondent No.2 in Furlough Appeal No.23/21/2921/2021, dated 28 th May 2021, whereby the appeal preferred by the convict came to be dismissed affrming the order dated 9th December 2020 passed by respondent No.3, rejecting the application of the convict for furlough by invoking Rule 4(4) of Prisons (Bombay Furlough and Parole) Rules, 1959 ('Rules, 1959').

(3.) The background facts leading to this petition can be summarized as under :