SUKHDEO BHAGWAN GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. By consent taken up for final disposal.

(2.) The petitioner was released on furlough for a period of two weeks by an order dated 9-9-2011 of the Deputy Inspector General of Prisons, Central Region, Aurangabad. The petitioner is a prisoner lodged in Central Jail Harsool, Aurangabad. He was accordingly released on 3-10-2011. As his mother was ill he forwarded an application for extension of furlough on 7-10-2011 which was received by the jail authorities on 10-10-2011. The petitioner attended the police station according to the release order passed by the jail authorities. But he did not attend the police station after expiry of initial date of surrender to the jail authorities which was 18-10-2011 with fear that he would be arrested and brought back to the jail authorities.

(3.) The petitioner did not receive any intimation in respect of his request for extension of furlough. Therefore he himself surrender to the jail authorities on 30-10-2011.