RAVI KUMAR PATIL Vs. INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The learned Additional Public Prosecutor waives service for the respondents.

(2.) The challenge in this petition is to the part of the order dated 26/11/2015, passed by the respondent no.1 under the Goa Prison Rules, 2006, whereby while granting an application for release of the petitioner on furlough, the petitioner has been directed to furnish a personal bond in the sum of Rs.1,00,000/-, with one surety in the like amount. The petitioner is aggrieved by the amount of bond fixed.

(3.) It is submitted that the petitioner, who is undergoing sentence in the prison, has no means to furnish the bond of such an exorbitant amount, which has the effect of denial of furlough. It is submitted that the petitioner will reside in St. Xavier Acdemy Centre for the Handicapped, Kadamba Road, Old Goa and will not go beyond the limits of said District without prior permission of the Director General of Police or such officer as he may appoint on his behalf.