ARUN Vs. DEPUTY INSPECTOR GENERAL

JUDGEMENT

(1.) RULE. Rule made returnable forthwith.

(2.) Heard finally by consent of both the parties.

(3.) The petitioner raises a challenge to the order dtd. 7/11/2022 passed by the Deputy Inspector General (Prisons) (East) Nagpur, whereby the petitioner's urge for special parole has been allowed with a rider. The authority limited the duration of special parole for four days including the traveling period in Police Escort with certain amount of cash security and surety. The challenge is to the limited duration of parole period along with the condition of Police Escort and the amount of heavy surety.