JAVED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of both the sides, heard the matter for fnal disposal.

(2.) All these matters are fled for the relief of directions to the respondents to extend emergency parole, which is granted to the petitioners under the State Government Notifcation dated 08.05.2020. The period in most of the cases of emergency parole will come to an end tomorrow. It is the contention of the petitioners that the respondents are asking to fle applications for extension of parole.

(3.) This Court had occasion to consider the aforesaid Notifcation dated 08.05.2020 for deciding the point involved in the present matter. In Criminal Application No.1524 of 2020 in Writ Petition No.685 of 2020 (Faruk S/o. Mustak Khan Vs. The State of Maharashtra) and other matters, this Court vide its Judgment dated 14.09.2020 has laid down that in view of the wording of the Notifcation dated 08.05.2020, there is automatic extension of emergency parole granted under the said Notifcation. This Court has laid down that till the Notifcation remains in existence as it is, the emergency parole will continue and stand extended automatically and there will be no need to fle an application for extension of emergency parole. It is also laid down that such interpretation is available in cases of the prisoners, who are released on emergency parole by the Jail Authority and also in the cases of the prisoners, who are released on emergency parole under this Notifcation in view of the order of this Court.