VISHNU SWAMIRAM PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule, made returnable forthwith. By consent, heard finally.

(2.) The learned counsel for the petitioner submits that, by an order dated 4-2-2013 passed by the Deputy Inspector General of Prisons, Aurangabad, the petitioner was released on 16th April 2013 on furlough for 14 days. The petitioner applied on 17th April 2013 for extension of furlough. The petitioner surrendered on 15th May 2013 on his own.

(3.) It is submitted that the application of the petitioner for extension of furlough has been rejected on 18th May 2013 on the ground that police report was not received. Though the application has been rejected on 18th May 2013, on the same day a favourable report of the police was received by the jail authorities.