ANIL GURJAR KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Heard by consent of parties and rule is made returnable forthwith.

(2.) BY this petition, the petitioner seeks to quash and set aside the order dated 19/3/2003 passed by the respondent No. 3 cancelling furlough leave of the petitioner and for grant of direction that he be released on furlough leave.

(3.) IN so far as the safety of the witnesses is concerned, it is not in dispute that the concerned witnesses are living in Itwari area at Nagpur city. Their interest can be protected by passing suitable directions. IN the circumstance, it is directed that the petitioner be released on furlough leave for a period of two weeks from the date of release, on the brother-in-law of the petitioner by name; Sampatrao Pundlikrao Nitnaware standing surety and executing a bond in the sum of Rs. 5,000/- (rupees five thousand only) to secure the return of the petitioner at the end of leave.