BABARAO DADARAO WANKHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) The petitioner was convicted by judgment dated 25.02.2004 and is undergoing imprisonment. Sometime in November,2007, he had applied for furlough leave. However, the same was rejected by the Competent Authority by order dated 15.05.2008 on the ground that in case the petitioner is released, public peace and tranquility would be endangered. Thus the leave was rejected under Rule 4(4) of the Prison (Bombay Furlough and Parole) Rules,1959. The petitioner has challenged the said order.