MOHD. RAEES Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner in Criminal Writ Petition No.1518 of 2021 (Initially registered as Criminal Writ Petition No.1512 of 2020) had preferred the petition before the Aurangabad Bench of this Court with the prayer that the petitioner be released on furlough leave by setting aside orders dtd. 5/10/2020, and 11/9/2019, passed by respondent no.1, refusing furlough leave.

(2.) The factual matrix of the petition indicate as follows:

(3.) We have perused the order dtd. 18/1/2021, by which the Division Bench has referred the issue to the larger Bench. The reference order reads as follows: