KAMLAKAR GOMA CHAUDHARY Vs. SUPERINTENDENT, NAGPUR OPEN PRISON

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith, and by consent of learned Counsel for the parties, the matter is taken up for final disposal.

(2.) The present petition is filed by the petitioner seeking a direction that he be released on furlough leave on furnishing P.R. Bond.

(3.) By order dtd. 8/7/2025, the respondent has granted furlough leave to the petitioner on certain terms and conditions. One of the condition is, that he should furnish P.R. Bond in the sum of Rs.2000.00 and cash security of Rs.2000.00. Along with this, he should furnish local surety of Rs.2000.00 of some local relative and an undertaking on stamp paper of Rs.100.00.