MAHADEV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) By consent, heard both the sides for fnal disposal.

(3.) All the proceedings are fled by the petitioners/prisoners to challenge the order of rejection of emergency parole made by respondent. The ground given for rejection is that the prisoner had either not availed furlough or parole even on single occasion in the past or has availed furlough or parole only on one occasion. The reason given is that to get the beneft of the Government Notifcation dated 08.05.2020, the prisoner ought to have availed either furlough or parole on atleast two occasions and on both the occasions he ought to have returned to jail in time.