AIROnline 2020 Bom 888

Bombay High Court

Hon'ble Judge(s): B. P. Dharmadhikari, Nitin R. Borkar , JJ

Prisons Act (9 of 1894) , S.59— Prisons (Bombay Furlough and Parole) Rules (1959) , R.4— Furlough - Application for - Material on record revealing that prisoner not extended threats to complainant or his witnesses during this period when he was earlier released on furlough - Though on last two occasions he reported late, but surrendered voluntary and not required to be arrested - Authority directed to release prisoner on furlough (Para 4 5 6 7)