BHIMRAO NATHUJI BHOYAR Vs. SUPERINTENDENT AMRAVATI CENTRAL PRISON

JUDGEMENT

(1.) HEARD Ms. Udeshi, Advocate for the petitioner and Shri Patel, Additional Public Prosecutor the respondent-State.

(2.) RULE. By consent heard forthwith.

(3.) THE petitioner is a convict, who has been undergoing sentence for imprisonment for life in Central Jail, Amravati, since 27-6-1996. He was, however, in jail as an undertrial prisoner since 23-5-1995. During the last seven years of his imprisonment, the petitioner was granted furlough on five occasions but he could not avail of the same for want of surety. According to the petitioner, there is nobody to stand as surety for him. He has a mother, who is 72 years old and whose eye sight is affected. He has a step brother but he is not interested in standing as surety to the petitioner. The petitioner has, therefore, prayed that the direction should be given for his release on personal bond.