LAWS(BOM)-2012-3-115

SITARAM Vs. STATE OF MAHARASHTRA

Decided On March 29, 2012
SITARAM Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The Petitioner's application for Parole Leave was rejected by the Divisional Commissioner, Aurangabad, by order dated 16th March, 2012.

(3.) During the course of hearing of the Petition and after perusing the record placed before us, we noticed that there is abnormal delay in forwarding police report, as is noticed in several cases by this Court. On several occasions, this Court has issued directions to the Authorities, to curb the delay in forwarding police report.