UTTAM SUKHDEORAO POHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Advocate Mr. S. A. Jaiswal and learned APP Shri O. D. Kakde.

(2.) PETITIONER the convict of offence under Section 302 of Indian Penal Code is before this Court against the rejection of his request for release on furlough by order dated 27/1/2006.

(3.) ORDER mentions clause (4) of Rule 4, however, no other factual basis than overstay on leave is revealing.