MAHENDRA DIGAMBARRAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule made returnable forthwith. By consent heard finally.

(3.) The petitioner is a life convict presently lodged in Open Prison, Paithan. He applied for parole. The Divisional Commissioner Aurangabad released the petitioner on parole on 19 th December 2011 for a period of one month. The petitioner was to surrender on or before 18 th January 2012. As the petitioner found that, his daughter required immediate medical attention he applied for extension of parole for a period of further one month on 22 nd December 2011. The application was sent to the office of the Divisional Commissioner by fax. It is submitted that, copy of the application was forwarded by the office of the Divisional Commissioner Aurangabad to the Superintendent of Police Amravati for calling police report. The application was forwarded by post on 23 rd December 2011 and was sent by Fax on 25 th December 2011.