MAROTI NAMDEO SHRIRAME Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel for the parties agreed that the audio and video quality was proper.

(2.) RULE. Rule made returnable forthwith and heard finally with consent.

(3.) The petitioner seeks his release on parole by pleading that his wife is undergoing treatment and his presence is required to look after the family. It has been further pleaded that on earlier occasions, whenever the petitioner was granted furlough leave or was released on parole, he had surrendered on his own volition. It is thus prayed that the petitioner be directed to be released on parole especially in the light of the report of the Superintendent of Police, dated 09.01.2020.