RAJARAM SHRIPATI BANDUKE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) This Petition takes exception to the letter/order dated 24.05.2016 issued by respondent no. The petitioner further seeks direction to respondent no.2 to release the petitioner on furlough leave on his personal bond.

(3.) The petitioner is undergoing the sentence of the life imprisonment in Central Prison at Aurangabad. He applied for furlough on 05.05.2016 before respondent no.2. Respondent no.3 sent an adverse report to respondent no.2 on 105.2016, mentioning therein that nobody is ready to stand as surety to the petitioner. Respondent no.2 rejected the application of the petitioner for grant of furlough. Hence this Petition.