RAVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. By consent of parties, taken up for fnal hearing.

(2.) All these matters are fled to challenge the orders made by the respondent - Jail Superintendent, by which emergency parole is refused to the petitioners. The petitioners are claiming emergency parole as provided under the Government notifcation dated 8.5.2020.

(3.) This court had occasion to interpret the aforesaid condition of Government notifcation dated 8.5.2020 in the past in many matters.