Wasim Khan Azim Khan Vs Superintendent Central Prison, Nagpur
.... e (A) of Sub-Rule (1) of Rule 19 of the said Rules of 1959. If this provision is considered in the context of Sub-Rule (2) of Rule 19 which deals with the regular parole, even if a prisoner attracts a disqualification for grant of furlough as per Rule 4 of the said Rules of 1959, on that ground, ...
Bombay High Court (Nagpur Bench)
Mohd. Raees S/O Shahzade Ansari And Others Vs State Of Maharashtra And Ors
.... f the Superintendent of the Prison, not satisfactory enough; (7) Prisoners confned in the Ratnagiri Special Prison (other than prisoners transferred to that prison for Prison services); (8) Prisoners convicted of offences of violence against person or property committed for political ...
Bombay High Court
State Of Gujarat & Anr. Vs Narayan @ Narayan Sai @ Mota Bhagwan Asaram @ Asumal Harpalani
.... lough for a period of two weeks at a time for every two years of actual imprisonment undergone: Provided that a prisoner sentenced to imprisonment for more than five years but not to imprisonment for life may be released on furlough every year instead of every two years during the last five ...
Supreme Court Of India
Badshah @ Ahemad Zaverbhai Miyava Vs State Of Gujarat
.... esaid judgment, the full bench has also observed as under: “34. It is to be noted that furlough and parole have two different purposes. Furlough is a matter of right, parole is not so. Furlough is to be granted periodically under Rule 3 irrespective of any particular reason merely with a v ...
Gujarat High Court
Lalabhai Hathibhai Bharwad Vs State Of Gujarat
.... esaid judgment, the full bench has also observed as under: “34. It is to be noted that furlough and parole have two different purposes. Furlough is a matter of right, parole is not so. Furlough is to be granted periodically under Rule 3 irrespective of any particular reason merely with a v ...
Gujarat High Court
Vikramsinh Chandrasinh Jethva Vs State Of Gujarat
.... the full bench has also observed as under: “34. It is to be noted that furlough and parole have two different purposes. Furlough is a matter of right, parole is not so. Furlough is to be granted periodically under Rule 3 irrespective of any particular reason merely with a view to enable th ...
Gujarat High Court
Malsinh Rameshbhai Thakor Vs State Of Gujarat
.... . Furlough is a matter of right, parole is not so. Furlough is to be granted periodically under Rule 3 irrespective of any particular reason merely with a view to enable the prisoner to have family and social ties and to avoid illeffects of continuous prison life and the period of furlough is t ...
Gujarat High Court
Vishal Vishnubhai Nayak Through Vishnubhai Vitthaldas Nayak Vs State Of Gujarat
.... examined on merits and the prison authority will have to power duty and discretion to consider and to grant or refuse furlough. 7.2 At the same time, In Para29 of the said judgment, the full bench has observed as under: “However, in cases of late surrender where there is no element ...
Gujarat High Court
Kantilal Nandlal Jaiswal Vs Divisional Commissioner And Anr
.... reasonably dignified life. If a person commits any crime, it does not mean that by committing a crime, he ceases to be a human being and that he can be deprived of those aspects of life which constitute human dignity. For a prisoner all fundamental rights are an enforceable reality, though restr ...
Bombay High Court (Nagpur Bench)
Pintu Uttam Sonale Vs State Of Maharashtra
.... n published in Government Gazette on 26-08-2016 for amendment in the Rules of 1959. The Rule 4 of Amendment Rules, 2016, postulates two classification of the prisoners, one is the prisoner, who are eligible to apply for furlough leave and another is not permissible to avail furlough benefit. Thi ...
Bombay High Court (Aurangabad Bench)
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