Shri. Sheshrao Sakharam Gavli (In ... vs Dy. Inspector General Of Prisons, ...
2017 Latest Caselaw 9865 Bom

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                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR

                    CRIMINAL WRIT PETITION NO. 809 OF 2017


            Shri Sheshrao Sakharam Gavli,
            Convict No. C-4423, aged about 
            50 years, lodged in Amravati 
            Central Prison,         ........                                  PETITIONER

                                   ...VERSUS...

 1]         The Dy.Inspector General of Prisons 
            East Nagpur Division, Wardha Road, 
            Nagpur

 2]         Superintendent, Central Prison,
            Amravati 

 3]         District Superintendent of Police,
            Hingoli                         ......                        RESPONDENTS

 -------------------------------------------------------------------------------------------
 Shri R.R.Chhabra, Advocate for the petitioner.
 Smt. Sangita Jachak, APP for respondents State
 -------------------------------------------------------------------------------------------
                           CORAM: R. K. DESHPANDE AND
                                        M.G.GIRATKAR, JJ.
                                          th
                           Date      : 20     DECEMBER, 2017 .

 JUDGMENT (P.C.)

Rule made returnable forthwith. Heard finally by

consent of the learned counsels appearing for the parties.

            2]             The claim in this petition is for grant of furlough

            leave   for   a   period   of   28   days.       The   dispute   is   regarding



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furnishing of surety. The petitioner is at liberty to furnish the

surety to the satisfaction of the competent authority.

3] In view of above, writ petition is allowed. It is

held that the petitioner is entitled to be released on furlough

leave for a period of 28 days upon such terms and conditions

as the authorities deem fit to impose on the petitioner to

surrender on due date including imposing the condition to

report the jail authorities once in a week. The competent

authority is directed to take action within a period of 15 days

from today.

Rule is made absolute in above terms. No order as to

costs.

The fees of the learned counsel appointed for

the petitioner is quantified at Rs.1,500/-. (Rupees One

Thousand Five Hundred only).

                                JUDGE                          JUDGE

 Rvjalit