NITIN VASANT GURAV Vs. INSPECTOR GENERAL (PRISONS)

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of learned counsel for parties, heard finally.

(2.) The petitioner prayed for furlough leave for a period of 28 days vide application dated 21-4-2017. The said application came to be rejected on the ground that no any closed relative come forward to act as a surety for the petitioner. The said order is under challenge in this petition.

(3.) It is submitted that the petitioner was convicted for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code and is undergoing sentence of life imprisonment. Presently, he is in Open Prison at Yerwada. It is submitted that looking to the good behaviour/conduct of the petitioner, he is kept in open prison. As per the rule, his personal bond is sufficient to release him on furlough leave. It is submitted that previously, he was released on furlough and parole leave and he reported to the prison authority within time. At last, it is submitted that order passed by respondent no. 1 dated 24-7-2017 is illegal and liable to be quashed and set aside and also prayed to direct the respondents to release the petitioner on furlough leave for a period of 28 days.