MOHAMMAD WASIM MOHAMMAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally with the consent of the learned Counsel for the parties.

(2.) Shri Chande, learned Counsel for the petitioner, in support of the present criminal writ petition, argued that the petitioner is entitled to be released on parole since grandmother of the petitioner expired and he is required to attend the rituals. The learned Counsel relied on Rule 19 of the Prisons (Bombay Furlough and Parole) Rules, 1959 as amended in support of his submissions.

(3.) Per contra, Shri Nayak, learned Additional Public Prosecutor for the respondents, opposed the petition and argued that the list of the persons mentioned in Rule 19 cannot be stretched to mean that even the grandmother of the prisoner would be included in the said expression and, therefore, he prayed for dismissal of the criminal writ petition.