RANJIT SHAHJI GADE 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 dated 23rd May, 2020 passed by Superintendent of Jail, Yerawada Central Prison, Pune, 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 11 years.