RAMCHANDRA RAGHU NAIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In both these petitions common questions of law and facts arise and therefore they were heard together and are being disposed of by this common judgment.

(2.) Rule. By consent, the rule is made returnable forthwith.

(3.) The petitioners challenge the orders passed by the authorities below rejecting their applications for furlough leave. The said leave has been rejected mainly on the ground that both the petitioners, who were earlier granted the said leave, had not surrendered themselves and the petitioner in criminal Writ Petition No. 2300 of 2004 came to be arrested after 93 days' of overstay whereas the petitioner in Criminal Writ petition No. 81 of 2005 came to be arrested after 604 days' of overstay.