DAMODHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith, and heard finally with the consent of the parties.

(2.) This Petition is filed with the following prayers:

(3.) It is the case of the petitioner that the petitioner is convicted for the offences punishable under Sections 376, 376 (2-H) and 376 (A) of the Indian Penal Code [for short 'IP Code'] and sentenced to suffer imprisonment for 10 years. He filed an application for release him on furlough. Respondent no.2 rejected the said application. The petitioner approached the Inspector General of Prisons, Maharashtra State, Pune, by way of filing application, however, the same has been rejected on the ground that the petitioner is convicted for the offence punishable under Section 376 of the IP Code. Hence this Petition.