DINESH AROLKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Rule, made returnable forthwith.

(2.) Heard by consent. The Petitioner is a person who has been convicted for an offence by a Court outside the State. By this Petition, he prays for direction to direct his application for parole to the Government for consideration.

(3.) Rule 326 of the Goa Prison Rules, 2006, reads as thus :