SANTOSH JAGANNATH SHIRWADKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Learned A.P.P. waives service of Rule for the respondents. By consent, rule is fixed forthwith.

(2.) THE petitioner-prisoner has filed this petition and prayed that the prisoner be released on furlough leave. Earlier, the petitioner has moved this Court by filing the Criminal Writ Petition No.632 of 1997 and as per order dated 16th June 1997, the High Court has allowed the petition and directed the respondent authority to afford an opportunity to the petitioner to make an application for furlough leave. In view of the said order, the petitioner has moved the authority and prayed for furlough. The Jail authority has on considering the police opinion received twice, rejected the application for furlough.

(3.) ACCORDINGLY , this application is granted. The Prisoner be released on furlough on condition that he should not enter within the jurisdiction of Dadar Police Station and he will stay during this furlough leave at Jogeshwari. He is further directed to report at Jogeshwari Police Station within 5 p.m. to 7 p.m. every day. The petitioner is also directed to furnish his residential address in favour of the jail authority and also to the police authority at Jogeshwari. On furnishing these details to the authority, the petitioner-prisoner is ordered to be released on furlough on usual terms. Rule is made absolute in the above terms.