EKBAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard both the sides for final disposal.

(2.) All the proceedings are filed to challenge the orders passed by the Respondents by which emergency parole/furlough, which is permissible under the Government notification dated 8th May, 2020, is refused to the petitioners.

(3.) In some orders, reason for the refusal is given that the prisoner had not availed either furlough or parole even on single occasion and in other maters reason given is that prisoner had availed either parole or furlough only on single occasion.