SACHIN GAJANAN SHETE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the counsels for the parties, heard finally.

(2.) This petition under Article 226 of the Constitution of India calls in question the legality and correctness of the order dated 22nd July, 2020 passed by the Superintendent, Yerwada Central Prison, Pune- respondent, whereby the application of the petitioner for release on Covid-19 emergency parole came to be rejected on the count of overstay by 49 days when the petitioner was released on furlough on 8th February, 2012 and by 274 days when the petitioner was released on parole on 9th February, 2013.

(3.) Shorn of superfuities, the background facts can be stated as under: