DHANANJAY NAMDEO KHARADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for the parties, taken up for final hearing.

(2.) In this petition under Article 226 of the Constitution of India, the petitioner seeks following two main reliefs :- A) To issue appropriate Writ, order or direction and to allow the petition, and thereby direct the respondent no.3 to send petitioner in Open Prison, and, or, B) To issue appropriate Writ, order or direction to quash and set aside the acts of respondents including Registration of offence and forfeiture of cash surety of petitioner, and, or,

(3.) The petitioner is a life convict. He had been been undergoing sentence at Visapur District Open Prison. On 23.04.2016, the petitioner was released on furlough for 28 days. He was supposed to surrender on 25.05.2016. He, however, surrendered late by two days. The reason for delay is attributable to he, having been required to make arrangements to secure admission to his children, who had passed 10th and 12th standards examinations with good marks.