AMIR SARDAR KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) 1. Rule. Rule is made returnable forthwith. Heard fnally with the consent of learned counsel appearing for the parties.

(2.) This is a Petition fled under Article 226 of the Constitution of India for grant of emergency Covid-19 parole in terms of the Notifcation dated 8/5/2020. The petitioner is a life convict undergoing incarceration at Kolhapur Central Prison. The petitioner has completed more than 6 years of imprisonment.

(3.) The petitioner made an application for release him on emergency Covid-19 parole in terms of the Notifcation dated 8/5/2020. The application made by the petitioner was rejected by the impugned order on the ground that he does not fulfll the condition of last two releases and surrendering on time as per the Notifcation dated 8/5/2020.