RAJU NAMDEORAO AMBERE Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Xx xx xx

(2.) Rule. Rule returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(3.) By this petition, the petitioner is seeking for grant of furlough leave as his application for furlough leave came to be rejected by the Competent Authority by its order dated 23-3-2005 on the ground of adverse police report. The learned counsel for the petitioner submitted that the petitioner is convicted for an offence punishable under section 302 of I. P. C. and is sentenced to life imprisonment. The petitioner has preferred criminal appeal against his conviction and sentence awarded and the said appeal is pending before this Court for final hearing. It is further submitted that petitioner was arrested on 15-8-2002 and that since after conviction by Sessions Court is undergoing sentence. The petitioner had applied for grant of furlough leave before Competent Authority but Competent Authority by its order dated 23-3-05 rejected same on ground of adverse police report.