SHER SINGH Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Ms. Matkar, learned Counsel appearing for the Petitioner and Shri Lawande, learned Addl. Public Prosecutor appearing for the Respondents. Rule. Heard forthwith with the consent of the learned Counsel appearing for the parties. Learned Addl. Public Prosecutor waives service.

(2.) THE short point for consideration in the above Criminal Writ Petition is as to whether the Petitioner has made out a case for parole on the ground that his widowed mother is seriously ill which would entitle him to get such relief. By the impugned Order dated 12.06.2012, the Respondent no. 2 has rejected the application filed by the Petitioner. Being aggrieved by the said Order, the present Petition has been filed.

(3.) ON the other hand, Shri D. Lawande, learned Addl. Public Prosecutor appearing for the Respondents, has pointed out that though the records reveal that the mother of the Petitioner is sick but, however, it suggests that she is being treated as an outpatient in the Hospital and that the illness she is suffering from is not serious. Learned Addl. Public Prosecutor pointed out that considering that the seriousness of the illness is not established, the granting of parole in such circumstances does not arise. The learned Addl. Public Prosecutor, however, has not disputed that otherwise the Petitioner is entitled for parole.