GAJANAN Vs. SUPERINTENDENT OF CENTRAL PRISON, NAGPUR

JUDGEMENT

(1.) Heard.

(2.) This writ petition is filed by a convict in prison seeking directions to release him on emergency parole for 45 days.

(3.) The petitioner, who is convicted for an offence punishable under Section 302 of the Indian Penal Code and is undergoing life imprisonment, had submitted an application to the concerned authority praying for grant of emergency parole as per the amended Rule 19(1)(C)(ii) of the Maharashtra Prisons (Mumbai Furlough and Parole) Rules, 1959 (hereinafter referred to as "the Rules of 1959"). Till filing of the writ petition, the application filed by the petitioner seeking emergency parole was not decided.