SHRIKANT JOHN MANE Vs. INSPECTOR GENERAL OF PRISONS

JUDGEMENT

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

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

(3.) The challenge in this petition is to the order dated 6.12.2018 by which the petitioner's application for furlough came to be rejected.