Raviprakash S/O. Ramshiromani ... vs State Of Mah. Thr. D.I.G. (East), ...
2022 Latest Caselaw 12202 Bom

                                                1                               3-wp-798-22j.odt



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

                 CRIMINAL WRIT PETITION NO. 798 OF 2022

Raviprakash S/o. Ramshiromani Singh,
C-5300, Age-40,
Central Prison, Amravati,
Dist. Amravati.                                                           . . . PETITIONER

                     // V E R S U S //

1. State of Maharashtra through
   D.I.G. (East), Nagpur, Dist. Nagpur.

2. Superintendent of Central Prison,
   Amravati, Dist. Amravati.                                          . . . RESPONDENTS

------------------------------------------------------------------------------------------------
Shri A. Y. Sharma, Advocate for petitioner.
Ms. Nandita Tripathi, APP for respondents/State.
-----------------------------------------------------------------------------------------------
                 CORAM :-         SUNIL B. SHUKRE &
                                  M. W. CHANDWANI, JJ.

DATED :- 25.11.2022

ORAL JUDGMENT (PER: SUNIL B. SHUKRE):-

1. Heard. Learned APP waives service of notice for

respondents/State.

2. Rule. Rule made returnable forthwith. Heard finally by

consent.

2 3-wp-798-22j.odt

3. Respondent no. 1 is directed to decide furlough leave

application dated 18.07.2022 of the petitioner, as expeditiously as

possible, preferably within two weeks from the date of receipt of the

order, if not so far decided.

4. Rule is made absolute in the above terms. No costs.

(M. W. CHANDWANI, J.) (SUNIL B. SHUKRE, J.)

RR Jaiswal

Digitally signed by JAISWAL JAISWAL RAJNESH RAMESH RAJNESH Date:

RAMESH 2022.11.25 14:45:05 +0530