NAZIR PATHYEKHANVAR Vs. INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) Heard Mr. T. George John, learned Advocate for the petitioner and Mr. Pravin Faldessai, learned Additional Public Prosecutor for the State.

(2.) Rule. Rule is made returnable forthwith with the consent and at the request of the learned Counsel for the parties as also taking into consideration the limited issue involved. Learned Additional Public Prosecutor waives service on behalf of the State.

(3.) The challenge in this petition is to the order dated 04/04/2019 by which the petitioner's application for furlough has been rejected by the Inspector General of Prisons.