SANDIP S/O. BAHIRUNATH THOPTE Vs. THE ADDL. DIRECTOR GENERAL OF POLICE & INSPECTOR GENERAL OF PRISONS, PUNE

JUDGEMENT

(1.) Rule, Rule made returnable forthwith. By consent of parties, the petition is taken up for final hearing.

(2.) The challenge in this petition is to the order dated 4th April 2021, passed by the Deputy Inspector of Prisons, Western Division, Pune, whereby the application of the Petitioner came to be rejected.

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