MOHAMMED PARVEZ ZULFIKAR QURESHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. By the consent of the learned counsel for the parties, this petition is taken up for final hearing.

(2.) The subject matter of the present petition is challenge to the order dated 29.7.2009 passed by respondent no.2 i.e. the Divisional Commissioner, Aurangabad, rejecting parole leave application of the petitioner and quashment thereof.

(3.) The petitioner herein is a convict of Bombay Bomb Blast case convicted by the Designated Court constituted under TADA (P) Act, 1987, by the judgment and order dated 5.6.2007 and is undergoing sentence of life imprisonment at Central Prison, Aurangabad.