FRANCIS DSA Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Petition is taken up for final hearing by consent of the parties.

(3.) The petitioner herein is serving sentence for offence punishable under Section 302 of Indian Penal Code. He had made an application for furlough on 11th March, 2013. That application came to be rejected by respondent no.2 by its order dated 19th April, 2013. Therefore, the petitioner has approached this Court.