RAJENDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these proceedings are filed to challenge the order made by the respondents by which emergency parole which could have been granted under Government notification dated 08.05.2020 is refused by the respondents. In some proceedings the proviso giving condition that prisoners residing outside of Maharashtra State are not eligible for the benefit of notification is challenged. Both sides are heard.

(2.) Learned counsels for the petitioners' took this Court through guidelines issued by High Power Committee constituted as per the directions of the Hon'ble Apex Court. The minutes of the meeting dated 11.05.2020 are produced on record. Clause-7 of the minutes is as under:

(3.) Learned counsels for the petitioners' also took this Court through the communication made by the Central Government with the Chief Secretaries of all States and the relevant portion is as under: