PUNDALIK G. GOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner had preferred an application for furlough on 7.10.2016. The said application was rejected by order dated 06.03.2017. Being aggrieved thereby, the petitioner has preferred an appeal. The appeal was dismissed by order dated 10.08.2017, hence, this petition.

(3.) The application of the petitioner for furlough came to be rejected mainly on the ground that he is convicted for an offence under section 376 of Indian Penal Code, 1860. The petitioner has also prayed that direction be issued to respondent-State to rectify the Government Notifications dated 1st December, 2015 and 26th August, 2016. Both these Notifications are now not in force, they have been substituted by a new Notification dated 16th April, 2018. By Notification dated 16th April, 2018, necessary amendments and deletions have been carried out as far as earlier Notifications are concerned.