LARA NABHAN Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Ms. D. Tulkar, learned Advocate for the petitioner and Mr. G. Nagvenkar, learned Additional Public Prosecutor for the respondents.

(2.) Rule. Rule is made returnable forthwith with the consent and at the request of the learned Advocate for the parties.

(3.) Challenge in this petition is to the order dated 29/04/2021 by which the Inspectorate General of Prisons has rejected the petitioner's application for parole of Mr. Ivan Miguel, being prisoner No.47 of 2020 presently lodged in Central Jail at Colvale Goa .