VEDPRAKASH RAMA SAUNDA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by consent. Perused the petition and impugned order.

(2.) The order passed by Divisional Commissioner, Aurangabad, dated 11.7.2012, refusing parole is impugned in this petition.

(3.) The order impugned discloses the reason for refusal of parole which is translated as follows:-