SATYADEV MADHAVRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by consent. This is a letter petition. Petitioner is aggrieved by the order passed by the Divisional Commissioner, Aurangabad, refusing to grant parole.

(2.) The request for parole has been rejected by the Divisional Commissioner, Aurangabad. While rejecting the prayer for parole, the Divisional Commissioner has made observations that:-

(3.) Perusal of the petition discloses that petitioner was earlier released on parole and/or furlough totally on ten instances.