Ganesh Hanumant Ghuge vs The Deputy Inspector General Of ...
2017 Latest Caselaw 9372 Bom

                                                              31. Cri. WP 4426-17.doc

DDR

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CRIMINAL APPELLATE JURISDICTION
                           WRIT PETITION NO. 4426 OF 2017


       Ganesh Hanumant Ghuge                        .. Petitioner
             Vs.
       The Deputy Inspector General of
       Prison and others                            .. Respondents
                                   ...........
       Mrs. Nasreen S.K. Ayubi, Advocate appointed for the petitioner.

       Mr. Arfan Sait, A.P.P. - State. 
                                          ...........

                        CORAM : SMT. V.K. TAHILRAMANI ACTING C.J.  
                                       AND M.S.KARNIK, J.

DATE : 6th DECEMBER, 2017.

ORAL JUDGMENT (PER SMT. V.K. TAHILRAMANI, J.):-

Heard both sides.

2. The petitioner preferred an application for furlough

on 31/8/2016. The said application came to be rejected by order

dated 15/12/2016. Being aggrieved thereby, the petitioner

preferred an appeal. The appeal was dismissed by order dated

12/6/2017, hence, this petition.

31. Cri. WP 4426-17.doc

3. One of the grounds for rejecting the application for

furlough is that he has been convicted in a case of kidnapping.

Notification dated 23/2/2012 states that if a prisoner has been

convicted for the offence of kidnapping, he shall not be released

on furlough. In view of the Notification, we are not inclined to

interfere. Hence, rule is discharged.

(M.S.KARNIK, J.) (ACTING CHIEF JUSTICE)