ARUN S/O GULAB GAWLI Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith.

(3.) The present Criminal Writ Petition is directed against the order dated 03/03/2021 passed by the respondent No.1, whereby the application of the petitioner for grant of parole leave came to be rejected on the basis of adverse Police Report, in view of Rule 4(4) of the Prisons (Bombay Furlough and Parole) Rules, 1959 (hereinafter referred to as "Rules of 1959 "). The petitioner is convicted for the offences punishable under sections 302, 120(B) of the Indian Penal read with sections 3(1)(i), 3(i)(ii), 3(2) and 3(4) of the Maharashtra Control of Organized Crime Act is undergoing imprisonment for life. The petitioner is undergoing sentence in Nagpur Central Jail.