KAILASH @ MAHESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Shri Nitesh Samundre for the petitioner and learned Additional Public Prosecutor Mrs.N.R.Tripathi for the State. Admit. Heard finally by consent of learned counsel for respective parties.

(2.) By this petition, under Articles 226 and 227 of the Constitution of India, the petitioner challenges order dtd. 27/9/2021 passed by the Deputy Inspector General of Prisons, East Region, Nagpur whereby the first application of the petitioner for grant of furlough leave has been rejected on the ground that the petitioner is not eligible for grant of furlough leave as per Rule 4(4) and 4(12) of the Prisons (Bombay Furlough and Parole) Rules, 1959.

(3.) The petitioner is convicted for offences punishable under Ss. 120(b), 109, and 302 of the Indian Penal Code and under Sec. 3(1)(i), (ii), 3(2), and 3(4) of the Maharashtra Control of Organized Crime Act, 1999 read with Ss. 4 and 25 of the Arms Act and the petitioner is undergoing imprisonment for life.