KUMAR RAMA GOWDA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally, with the consent of the learned counsel for the parties.

(2.) This Petition is filed for releasing the petitioner on personal bond by relaxing the condition of furnishing surety.

(3.) It appears that the Petitioner is undergoing sentence in Paithan Open Jail. The Petitioner applied for furlough leave. It further appears from perusal of Exhibit A, Page No.7 of the compilation of the Petition that the petitioner was directed to be released on furlough leave on executing personal bond for Rs.5000/- and surety from relative and second non-relative surety for Rs.5000/- each. However, the petitioner could not arrange for sureties.