CHANDRAGUPT NAMDEO DONGRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Returnable forthwith. Heard finally by consent of the parties.

(3.) The petitioner was convicted by judgment dated 21/12/2004 and is a life convict. He is in custody since 6.7.2003. He had applied for furlough leave. However, by the order dated 25th April, 2008, his application was rejected by the Competent Authority, on the ground that he was in the habit of surrendering late. The petitioner has challenged the said order.