DEVIDAS BHIMRAO BORSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of the learned Counsel appearing for the parties and heard finally.

(2.) By this Writ Petition, the petitioner has challenged the order passed by Respondent No.2 - Superintendent of Jail, dated 29th May, 2021 whereby the application of the petitioner for grant of emergency Covid - 19 parole for 45 days was rejected.

(3.) The petitioner is a convict undergoing sentence of life imprisonment. The petitioner has been in jail for more than 6 years.