NISHAN SINGH JAIMAL SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard forthwith.

(2.) The petitioners who are undergoing sentence and imprisonment for life, both nationals and citizens of India are seeking directions that the authorities bedirected to decide expeditiously the furlough and parole applications preferred by the prisoners. It is the case of the petitioners that they have completed more than 16 and 14 years of actual imprisonment. Convicted prisoners undergoing sentence of imprisonment are entitled to be released on furlough as per the provisions of Rule 3 of Prisons Bombay (Furlough and Parole) Rules, 1959, hereinafter referred to as the Rules.

(3.) We may gainfully reproduce the said Rule, which reads as under: