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Judgment
Nisha M. Thakore, J
Rule. Ms. Monali Bhatt, learned APP waives service of notice of rule for the respondent State.
By way of this petition, the petitioner-convict seeks furlough leave for financial assistance to his family.
It appears from the contents of the application that the native place of the petitioner-convict is Uttarpradesh. Upon appreciation of the facts of the case and considering the averments made in the application as well as considering the jail remarks, the petition is partly allowed. The petitioner - convict is ordered to be released on furlough leave for a period of 21 days from the date of his actual release on usual terms and conditions subject to the satisfaction of the jail authority. The petitioner – convict is further directed to furnish local surety and personal bond of an amount of Rs.5000/- to the satisfaction of the jail authority.
The petitioner - convict shall surrender before the jail authority immediately upon completion of the aforesaid period of furlough leave.
Rule is made absolute to the aforesaid extent. Registry is directed to communicate this order to the concerned jail authority forthwith by Fax/E-mail.