KAPIL RATAN SHITOLE Vs. DEPUTY INSPECTOR GENERAL PRISON

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. By consent of parties, heard finally.

(3.) The present petition is being filed under Articles 226 and 227 of the Constitution of India. It takes exception to the order dtd. 31/1/2025 passed by respondent No.1, Deputy Inspector General Prison (East Region), Nagpur, wherein the furlough leave application of the petitioner was rejected on the ground of Adverse Police Report and secondly on the ground that the petitioner is accused in Crime No.14/2021 registered with Police Station Murtizapur, Dist. Akola under Ss. 20(B), 25 of Narcotic Drugs and Psychotropic Substances Act, 1985 ("NDPS"), Ss. 4, 25 of the Arms Act, Ss. 50, 277 of the Motor Vehicles Act. The said case is pending with the Sessions Court at Akola as ST No. 34/2021.