MURTUJA</APL> @ MUNNA S/O DAWAL SHEIKH (C-9377) (CENTRAL PRISON, NAGPUR) .... PETITIONER VERSUS 1. <APL>STATE OF MAHARAS Vs. SUPERINTENDENT OF CENTRAL PRISON

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of both the parties.

(2.) This petition is directed against the order of rejection dated 28/02/2020 passed by the respondent No. 1, thereby rejected parole leave to the petitioner - a life convict for 45 days mainly on the ground of adverse police report and offence of theft of one shaving blade from the kit of Prison Barbour was committed by the petitioner.

(3.) We have heard Shri Sahoo, learned Counsel for the petitioner and Shri Mirza, learned Additional Public Prosecutor for the respondent nos. 1 and 2 / State. Perused the record.