GAUTAM MAROTI WANKHEDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) By judgment dated 8.9.2006, the petitioner was convicted for the offence punishable under section 302 of the Indian Penal Code and is a life convict. Furlough leave was rejected to him by order dated 21.06.2008 on the ground that in case of his release there would be danger to the lives of the complainant and prosecution witnesses and that may endanger public peace and tranquillity. Thus, the application came to be rejected under Rule 4 (4) of the of the Prisons (Bombay Furlough & Parole ) Rules, 1959. The petitioner has challenged the said order.