JAYESH BHANDARI Vs. INSPECTOR GENERAL OF PRISONS, GOA

JUDGEMENT

(1.) Heard Mr. T. George John, learned Counsel for the petitioner and Mr. G. Nagvekar, learned Additional Public Prosecutor for the respondent - State.

(2.) Rule. Rule is made returnable forthwith with the consent and at the request of the learned Counsel for the parties.

(3.) Challenge in this petition is to the order dated 17/07/2019 by which the Inspector General of Prisons has rejected the petitioner's application for furlough.