WILLYAM MICHEL DESOUZA CONVICT CENTRAL PRISON Vs. STATE OF MAHARASHTRA THR DEPUTY INSPECTOR OF GENERAL OF PRISONS

JUDGEMENT

(1.) The petitioner is presently undergoing sentence of imprisonment for offences punishable under Sections 377, 323 and Section 23 Juvenile Justice Act.

(2.) The petitioner was confined in Mumbai Central Prison on 15.2.2006 and presently he is confined in Nagpur Central Jail. On 7.10.2006 the petitioner was released on furlough for a period of two weeks, which was extended by 14 days. However, he did not surrender on due date. He was arrested after 129 days on 14.3.2007. Respondent no.3 -Superintendent, Central Prison, Nagpur after giving show cause to the petitioner and considering his reply imposed punishment of cut in remission of 645 days and also ordered permanent removal of name of the petitioner from the Remission Register.

(3.) Aggrieved by the punishment imposed by the Jail Authorities, the petitioner has filed the present petition.