RIYAZ SHAIKH Vs. STATE OF GOA

JUDGEMENT

(1.) Rule, with the consent of the Learned Counsel for the Petitioner and the Learned Public Prosecutor made returnable forthwith and heard.

(2.) The writ jurisdiction of this Court under Article 227 of the Constitution of India is invoked against the order dated 4/1/2013 passed by the Inspector General of Prisons by which order, the application for furlough filed by the petitioner came to be rejected.

(3.) The petitioner herein has been convicted for the offences under sections 376 and 506 Part II of the I.P.C and sentenced to 7 years rigorous imprisonment and to pay compensation of Rs.25,000/- to the victim. The petitioner is presently incarcerated in Central Jail Aguada. The petitioner as on date has been in jail for a period of 3 years, 3 months, 5 days as on 28/08/2013.