MAQBOOL AHAMED BANGLORE Vs. INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) Rule. Rule, made returnable forthwith. The learned Public Prosecutor waives service. Heard finally, with the consent of the parties.

(2.) The petitioner is challenging the order refusing to release him on furlough on the ground of an adverse police report from the Commissioner of Police, Hubli, Dharwad. A Communication dated 04/11/2015 is annexed to the reply of the respondents, which shows that the Commissioner of Police, Hubli, Dharwad has given report against the petitioner that, if released, the petitioner may indulge into crime against the relatives of his deceased wife. It is submitted on behalf of the petitioner that there is no basis or material available to suggest that the petitioner would indulge into any offence against the relatives of his deceased wife.

(3.) It is submitted that there is no material to show that the liberty was misused. It is submitted that the petitioner is a resident of Hubli, Dharwad, Karnataka, while the relatives of his deceased wife, are staying at Goa. It is submitted that the petitioner is ready to give appropriate bond and security and shall abide by any other conditions, that may be imposed, while releasing the petitioner on furlough.