KRUSHNA DNYANESHWAR SATPUTE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The Rule is made returnable forthwith. Heard finally by consent of learned advocates for the

(2.) This is a petition impugning the orders passed by the Respondents rejecting petitioner's application for Furlough Leave.

(3.) The petitioner, who is suffering imprisonment for seven years for the offence punishable under Section 304 of the Indian Penal Code, applied for Furlough Leave. However, his request was rejected by Respondent No.2 by the order dated 12.01.2017 and the appeal preferred by him has been rejected on 09.05.2017 by Respondent No.1. As is apparent from the impugned orders, the Furlough Leave has been refused on the ground that there is an adverse report by police, the surety does not possess any immovable property and the petitioner is likely to threaten the original complainant and witnesses if released on Furlough Leave.