MONTY RODRIGUES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mrs. Asha Dessai, learned Counsel appearing for the petitioner and Shri C.A. Ferreira, learned Public Prosecutor for the respondents.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Public Prosecutor waives service on behalf of the respondents.

(3.) The short point in controversy in the above petition is that the respondent no.2 whilst disposing of the application filed by the petitioner for furlough for a period of 28 days has inter alia imposed the condition that the petitioner should furnish a personal bond in Form II for a sum of Rs.1 lac and a surety in the like amount.