TOMMY THOMAS Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. S. Karpe, the learned Counsel appearing on behalf of the petitioner under the Legal Aid Scheme and Ms. W. Coutinho, the learned Public Prosecutor appearing on behalf of the respondents.

(2.) The petitioner is a convict undergoing sentence under the N. D. P. S. Act, 1985 and as on12-09-2005 he has undergone 5 years, 10 months and 18 days out of 10 years R. I. and fine of Rs. 1,00,000/- and in default 1 year imprisonment imposed upon him. In this petition, he has raised two grievances.

(3.) Needless to observe, in the light of the said Order, the Inspector General of Prisons is not entitled to insist that the prisoner deposits cash security of Rs. 20,000/- and also executes a surety bond. All that the petitioner is required to execute is a personal bond in the sum of Rs. 20,000/- with one surety in the like amount.