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Judgment
Rule made returnable forthwith. Heard finally with the
consent of learned Counsel appearing for the parties.
The claim in this petition is for grant of furlough for
atleast seven days on compensatory ground. Mr.M.J.Khan, learned
A.P.P. is unable to point out to us disentitlement on the part of the
applicant to claim such furlough leave for seven days on
compensatory ground. It is, however, urged that the petitioner had
demanded some amount from complainant Ajay Thakre, which
amount was deposited in his bank account and wife of said
complainant had also given cash by hand to the petitioner. We do
not find any allegation of using force, assault or committing any
criminal act by the petitioner. In the absence of this, we do not find
any reason to reject the claim of petitioner.
In the result, the Writ Petition is allowed. Rule is made
absolute in terms of prayer clause (1) of this petition, which is re-
produced below subject to such terms and conditions which the
Authorities competent may deem fit to impose.
"1) release the petitioner on furlough at least seven days on compensatory ground. "
The petitioner be released on 8th January, 2018 upon
compliance of all the formalities.
No order as to costs.