BHAGWAN AMBAJI JAGTAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner by this Petition is challenging the impugned order dated 19/5/2020 rejecting his request for releasing him on emergency Covid-19 parole in terms of the State Government Notifcation dated 8/5/2020. The petitioner was convicted for the offences punishable under Section 302 , 324 , 504 , 506 , 447 of the Indian Penal Code (' IPC ' for short) by the Sessions Court vide judgment and order dated 15/4/2011 and sentenced to suffer imprisonment for life. The petitioner has undergone more than 9 years in jail custody.

(3.) By the impugned order the petitioner's application for release is rejected on the ground that he was released on parole only once in the year 2019 and therefore, he does not fulfll the condition of last two releases and reporting back to the prison on time in terms of the Notifcation dated 8/5/2020.