PANDURANG GOMAJI WAKODE Vs. STATE OF MAHARTASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith by consent of parties.

(2.) HEARD Mr. Jaiswal, learned Counsel, for the petitioner and Mr. Doifode, learned A. P. P. , for the respondent/state.

(3.) BRIEF facts are as under : this petition has been filed by the petitioner for grant of furlough. The petitioner has been convicted for the offence punishable under section 302 of indian Penal Code by the learned Additional Sessions Judge, Pusad, and sentenced to suffer imprisonment for life vide order dated 13-8-1993. The petitioner is undergoing the sentence at Central Prison, Amravati. The petitioner had filed an application on 18-11-2002 for grant of furlough which is rejected on 3-3-2003 by the Competent Authority/respondent No. 3.