BUWAJI SAHADEO HAZARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Rule. By consent, Rule is made returnable forthwith.

(3.) The case of the petitioner is that in the year 2007 when he was released on furlough, he overstayed his furlough leave by 132 days. On account of this, three days of remission was cut off for each day of overstay. Thereafter, in the year 2012, the petitioner was released on furlough on 3.12.2012. On that occasion, he overstayed his furlough leave by 31 days. Due to this overstay, four days of remission was cut off for each day of overstay. The prayer of the petitioner is that the prison punishment be waived or reduced to cutting of remission of one day for each day of overstay.