GAJANAN HARIDAS GAVRANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri K.C. Deogade, learned counsel (appointed) for the petitioner and Shri I.J. Damle, learned Additional Public Prosecutor for the respondents.

(2.) The challenge in this writ petition is to the order dated 17.01.2020 passed by the respondent no. 2 whereby the application of the petitioner for grant of furlough leave for a period of 21 days came to be dismissed for the following reasons :

(3.) Shri Deogade, learned counsel for the petitioner submits that the petitioner in his application dated 22.11.2019 has clearly mentioned the name of his father i.e. Haridas Shamrao Gavrane, who would stand as a surety. In support of his contention, the learned counsel pointed out a copy of letter at page 11 of the application sent by the petitioner to this office.