DILIP SOMA SHETYE Vs. INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) Heard Mr. T. George John, learned Counsel for the petitioner and Mr. P. Faldessai, learned Additional Public Prosecutor for the respondents.

(2.) Rule. Rule returnable forthwith. Heard finally with the consent of the learned Counsel for the parties. Mr. P. Faldessai, learned Additional Public Prosecutor waives notice on behalf of the respondents.

(3.) The challenge in this petition is to the orders dated 26/04/2019 and 20/05/2019 passed by the Inspector General of Prisons, Panaji-Goa by which an application for furlough came to be rejected.