BABI Vs. CHIEF SUPERINTENDENT PRISON CENTRAL PRISON

JUDGEMENT

(1.) The petitioner is before this Court seeking his release from the prison on grant of 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 an offence punishable under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO Act' for short) and he is tried in Spl.C.No.84/2022. He has been in prison for the last 2 years, 4 months and 15 days. The prison certificate is appended to the petition, which does not indicate anything adverse to the petitioner.