VINESH FAL DESAI Vs. SUPERINTENDENT OF COLVALE JAIL

JUDGEMENT

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

(2.) By this petition, the petitioner is seeking reduction of the amount of bond from Rs.1,00,000/- to Rs.10,000/-.

(3.) The petitioner, who is a convict, undergoing sentence in Central Jail, Colvale, had applied for release on furlough. By an order dated 08/12/2015, the petitioner was directed to be released on furlough, on conditions, including execution of a bond in the sum of Rs.1,00,000/-.