JITENDRA FAKIRCHAND RANA @ CHAINA Vs. THE ADDL. DIRECTOR GENERAL OF POLICE AND INSPECTOR GENERAL OF PRISONS & ORS.

JUDGEMENT

(1.) Heard both sides.

(2.) Rule. By consent, Rule is made returnable forthwith and the matter is heard finally.

(3.) The petitioner preferred an application for furlough on 30.5.2016. The said application was rejected by order dated 20.12.2016. Being aggrieved thereby, the petitioner preferred an appeal. The appeal was dismissed by order dated 16.2.2017, hence, this petition.