HARISH GURUDAS MASRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Returnable forthwith. Heard finally by consent of parties.

(2.) The petitioner was convicted by judgment dated 21.12.2005 and is a life convict. It seems that, he has not availed either parole or furlough at any time.

(3.) On 13.6.2006, he had applied for furlough for the first time. The said application came to be rejected by the competent authority by order dated 21.9.2006 on the ground that adverse reports were submitted by the District Superintendent of Police. The order further shows that, in case the petitioner is released from jail, the life of the witnesses & complainant would be endangered so also there would be danger to public peace and tranquility.