UZAIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard with the consent learned counsel appearing for the parties.

(2.) This petition takes an exception to the communication/letter of understanding dated 19.09.2020 issued by Respondent No. 4 thereby refusing to release the petitioner on emergency parole leave.

(3.) Learned counsel appearing for the Petitioner submits that, the only reason assigned in the impugned order is that earlier the Petitioner has not reported back twice after availing parole leave. It is the contention of the learned counsel for the Petitioner that, the Petitioner was only once released on parole leave, and he reported in time. When the Petitioner was not released twice on parole leave, the question of reporting back twice, after availing the parole leave would not arise. Learned counsel appearing for the Petitioner further submits that, the issue raised in this petition is no more res-integra and same is covered by the judgment of the Division Bench (Coram:- R.D. Dhanuka & V.G. Bisht, JJ.) in the case of Kalyan S/o Bansidharrao Renge Vs. The State of Maharashtra & Anr, decided on 28th August 2020.