FATIMA FERNANDES Vs. STATE OF GOA

JUDGEMENT

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

(2.) By this petition, the petitioner is challenging the part of the order dated 07.10.2015, passed by the respondent no. 2, directing execution of bond in the sum of Rs.1,00,000/ -, for release of the petitioner on furlough. It is contended that the amount is exorbitant and has the effect of denial of furlough as the petitioner, being a prisoner has no means to execute a bond of Rs.1,00,000/ -.

(3.) We have heard Mr. Gaonkar, the learned Counsel for the petitioner and Ms. Pinto, the learned Additional Public Prosecutor for the respondents.