DILIP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned Counsel for the parties. By the present petition, the petitioner seeks to be released on furlough.

(2.) In the report dated 23/10/2013 filed by the Police Authorities, it is stated that when the petitioner was released earlier, no offence was registered against him. It is further stated that father of petitioner is willing to stand as surety to secure the petitioner's release on furlough.

(3.) In the impugned order dated 25/10/2013, the reason assigned for rejecting the application of petitioner for his release on furlough is that there is likelihood of petitioner threatening the witnesses, who have deposed against him in the trial. Besides this, there is no other reason assigned in the impugned order.