SUBHASH USGAONKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Additional Public Prosecutor for the State.

(2.) Rule. Rule is made returnable with the consent and at the request of the learned Counsel for the parties.

(3.) The petitioner takes exception to condition no.1 in the Order dated 15.7.2019 made by the Inspector General of Prisons, requiring the petitioner to furnish a personal bond in an amount of Rs.1,00,000/- and to produce one surety in the like amount for availing furlough for a period of 28 days.