UMESH RAMESH TIWARI Vs. D I G PRISONS

JUDGEMENT

(1.) Heard Ms. Inamdar, learned Advocate for the petitioner and Mr. Pathan, learned Additional Public Prosecutor for the respondents. Rule. Rule is made returnable forthwith.

(2.) The petitioner has approached this Court for grant of furlough. The petitioner has approached this Court on the grievance that though he had applied for furlough leave, his application has not been decided by the Competent Authority.

(3.) Learned Additional Public Prosecutor for the respondents states that during the pendency of this petition, his application has been decided and rejected.