SHANKAR S/O. GOVINDRAO Vs. SUPERINTENDENT, CENTRAL JAIL

JUDGEMENT

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

(2.) The present petition takes an exception to the order dtd. 22/3/2025 passed by the respondent no.2, where under the application of the petitioner for grant of furlough leave came to be rejected.

(3.) The petitioner is convicted by the Ad-hoc Additional Sessions Judge, Wardha by judgment and order dtd. 22/2/2010 and is sentenced to suffer life imprisonment. Presently the petitioner is languishing in central prison at Nagpur.