UMESH GAJANAN PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard respective counsel. Orders imposing prison punishment of cut in remission are assailed in present petition.

(2.) On first occasion i.e. in November 2004, the petitioner had proceeded on furlough leave on 24 th November 2004. He sought extension on 1st December 2004 pointing out ill-health of mother and need of kidney operation. That application was forwarded on 9 th December 2004 to the competent authority. It was rejected.

(3.) In the process he reported back late by 15 days. He was given a show cause notice on 21st January 2005 and after obtaining his reply on 5th May 2005 punishment of cut of 3 days remission for each day of late reporting was inflicted. Thus, in all 45 days of his remission was deducted.