VIJAY RAMCHANDRA NAHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned A. P. P. for the respondents.

(2.) RULE returnable forthwith. Heard finally by consent of the parties.

(3.) BY this writ petition, the petitioner is challenging order dated 25. 10. 2007, passed by the Competent Authority, rejecting application for furlough, filed by the petitioner on the ground that the statements of respectable persons from the locality as well as Sarpanch, Police Patil and witnesses in Sessions Trial in which accused was tried disclose likelihood of breach of peace. The Competent Authority has passed order relying upon Rule 4 (4) of the Prison (Bombay Furlough and Parole) Rules, 1959.