SHIVAYYA MARIHAL Vs. INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) Heard Ms. G. Kakodkar, learned Counsel appearing for the Petitioner and Mr. Mahesh Amonkar, learned Addl. Public Prosecutor appearing for the StateRespondents.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Addl. Public Prosecutor, waives service on behalf of the Respondents.

(3.) This Writ Petition is filed by the Petitioner for his release on furlough for a period of 28 days. The case of the Petitioner is that he is a life convict and has already completed ten years of his imprisonment and has always maintained good conduct during his confinement in prison. The Petitioner is also physically disabled and suffers from 100% ophthalmic disability (total blindness). The Petitioner had earlier applied for furlough and was released. After completion of the leave period, the Petitioner surrendered himself.