NAGESH GAONKAR Vs. INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) Heard Mr. T. George John, the learned Counsel for the Petitioner and Mr. Pravin Faldessai, the learned Additional Public Prosecutor for the Respondent-State.

(2.) Rule. Rule made returnable forthwith. Heard with the consent of the parties.

(3.) The challenge in this Petition is to the Order dated 7 December 2018, by which the Petitioner's application for furlough came to be rejected. The only reason set out in the impugned order is that the Petitioner may interfere with the witnesses who have deposed against him and even the possibility of the Petitioner absconding/disappearing cannot be ruled out.