GANESHA Vs. CHIEF SUPERINTENDENT OF PRISON CENTRAL PRISON

JUDGEMENT

(1.) The convict himself is at the doors of this Court seeking his release on parole for a period of 30 days.

(2.) Heard Sri. Talha Ismail Bengre, learned counsel appearing for the petitioner, Sri. Rahul Cariappa, learned AGA appearing for the respondents and have perused the material on record.

(3.) The petitioner gets embroiled in a crime for the offence punishable under Sec. 326A read with Sec. 34 of the IPC and he is tried in S.C.No.84/2015. The concerned Court, in terms of its order dtd. 15/7/2021, convicts the petitioner for the aforesaid offence. The petitioner has been in prison since 3 years and 4 months and seeking his release of parole on the demise of his father.