SURESH CHANAPPA Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD , Ms. Matkar, learned Counsel for the petitioner and Mr. Rivonkar, learned Public Prosecutor for respondents.

(2.) RULE . By consent heard forthwith.

(3.) ACCORDING to Ms. Matkar, learned Counsel for the petitioner, considering the financial position of the petitioner, the condition imposed by respondent no. 2 calling upon the petitioner to execute a personal bond in the sum of Rs. 1,00,000/- with one surety in the like amount is harsh and the petitioner is not able to furnish security and as such the petitioner would be deprived of his right to be released on furlough.