PINTU UTTAM SONALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally, with consent of learned counsel for parties.

(2.) The petitioner - Convict No. C-10855 lodged in Nasik Road Central Prison, Nasik , preferred the present petition seeking relief to quash and set aside the impugned order rendered by the Deputy Inspector of General Prison dated 20-04-2017 as well as appellate authority i.e. Additional Deputy General of Police and Inspector General Prison, Pune, rebuffing the relief of furlough leave and to allow him to avail the furlough leave on humanitarian ground.

(3.) We have given anxious consideration to the arguments advanced on behalf of both sides. We have also perused the relevant documents produced on record. It is not in dispute that the petitioner was convicted for the offence punishabel under Section 376(2)(n) of the Indian Penal Code (IPC) and Section 5(J)(ii) read with Section 6 of The Protection of Children from Sexual Offences (POCSO) Act, 2012.