DULHARSINGH DAULATSINGH JARHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and taken up for final disposal with the consent of learned APP.

(2.) This is a letter petition. The petitioner is a convict. He claims that he has been designated as a night watchman in the jail.

(3.) Petitioner was released on furlough for 30 days, and he has returned on 7.2.2012. Thereafter, on 6.3.2012, the petitioner has applied for parole on the ground that health of his daughter Sangita is unwell and special attention to her is needed.