MAQBOOL Vs. INSPECTOR GENERAL OF PRISONS, GOA

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and learned Public Prosecutor.

(2.) Rule. Taken up for hearing forthwith by consent of Counsel.

(3.) The Criminal Writ Petition seeks to challenge an order passed by the Inspector General of Prisons, Panaji, Goa on 2nd April, 2019 on the furlough application of the Petitioner and seeks a mandamus for grant of furlough.