JATASHANKAR SURAJPRASAD TIWARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.Bhat, learned counsel for the petitioner and Mr.Ahirkar, A.P.P., for respondents.

(2.) Rule. Mr.Ahirkar, A.P.P., waives notice for respondents. By consent, heard forthwith.

(3.) By this petition, the petitioner, who is undergoing sentence of imprisonment for life for having committed offences under Sections 147, 302 read with section 149 and 394 read with Section 34 of Indian Penal Code, challenges the order dated 30.5.2007 passed by respondent no.1 refusing furlough to the petitioner.