PRAKASH DATTATRAY KHANDEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the counsel for the parties, heard finally at the stage of admission.

(2.) The petitioners, who are convicts, have assailed the order dated 7th April, 2021 passed by the Superintendent, Nashik Road, Open District Prison, rejecting the application of the petitioners for emergency parole in accordance with the provisions contained in Rule 19(1)(c) of The Prisons (Bombay Furlough and Parole) Rules, 1959, promulgated in view of Covid 19 pandemic.

(3.) The petition arises in the backdrop of the following facts: