(1.) THIS is a petition under Article 226 of the Constitution of India.
(2.) SARDAR Shahwali Khan, who is Indian Citizen and permanent resident of Kurla [west], Mumbai, filed this petition for:-
(3.) PETITIONER says that, he is convicted by Designated Court under Terrorists Activities Disruptive [prevention] Act, 1987 [hereinafter referred to as TADA Act for the sake of brevity] in Bombay Blast Case No. 1/1993, by judgment of conviction pronounced on 24/11/2006. He was sentenced to suffer rigorous imprisonment for life on 6/6/2007. Petitioner says that, convicted prisoners are entitled for their release on furlough, as per Rule 3 (i) of the Prisons (Bombay Furlough and Parole) Rules, 1959 [hereinafter referred to as the Rules of 1959, for the sake of brevity] and thus, he is also entitled for furlough every year. Petitioner says that, he submitted an application for furlough to resp. no. 3 on 29/6/2007, however, it was rejected by order dt. 31/1/2008, which is under challenge in this petition. Grievance of petitioner is that order under challenge is illegal, unjust and arbitrary. It also shows non-application of mind by resp. no. 3 in as much as, he was on bail during the trial and there was no complaint against him.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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