SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

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

(3.) In all these proceedings, the petitioners-prisoners have challenged the orders made by the respondent by which emergency parole is refused to them. In some cases the emergency parole is refused to them on the ground that they have not availed parole or furlough even on single occasion in the past. In some orders, it is mentioned that the petitioners- prisoners have availed parole or furlough only on one occasion and not on two occasions as required by the Notifcation of State Government dated 08.05.2020. Thus, only one reason is given for refusal of emergency parole in these cases, under the aforesaid Notifcation.