DINESH AROLKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard. Rule. By consent heard forthwith.

(2.) This writ petition is directed against order dated 3/02/2010 of the Government of Goa, by which the petitioner has been declined parole of 60 days, sought for by him, to take care of his ailing mother.

(3.) The petitioner is a convict undergoing sentence of 10 years RI plus fine of Rs.1 lac, in default to undergo sentence of 4 years. The petitioner was convicted on 27/11/2003 in Criminal case No.10/2003 under Section 20(b)(ii)(C). The Inspector General of Prisons has filed his affidavit in reply and to said affidavit an annexure is enclosed giving the details of parole granted to the petitioner.