ATMARAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petition is filed for relief of quashing of communication of the Deputy Inspector General, Central Prison, Aurangabad dated 15th December, 2018 by which the application made for furlough leave is rejected and relief is claimed of further direction to release the Petitioner on furlough leave.

(2.) Both the sides are heard.

(3.) The Petitioner is kept in Central Jail for undergoing the sentence given to him in Sessions Case No.50 of 2012, which is decided by the learned Additional Sessions Judge, Ambajogai, for the offence punishable under Section 376(G) of the Indian Penal Code and few sections of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and he is sentenced to suffer imprisonment for life.