ANANDRAO PURUSHOTTAM GOTEFODE Vs. DEPUTY SUPERINTENDENT

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 petitioner is a convict, undergoing sentence in the Open Prison. By present petition he has prayed for the following relief :

(3.) The petitioner has applied for grant of furlough leave. In that regard the respondent has vide communication dtd. 4/4/2025 informed him that, the name of the local surety as suggested by him has refused to stand as his surety. The petitioner was therefore, called upon to furnish name of new surety. Being aggrieved by this, the petitioner prays that he should be released on personal bond and cash surety.