AKSHAY DEEPAK CHAVRIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By claiming an extreme urgency, the Petition is circulated before this Court. Taken on production board.

(2.) The Petitioner, who is presently lodged in Nashik Road Central Prison as Convict No. 11225 suffering his life imprisonment pursuant to judgment and order dtd. 6/5/2017 passed by the learned Sessions Judge, Nashik, prayed for an emergency parole leave on account of marriage of his sister. The judgment and order passed by the learned Sessions Judge is subjected to an Appeal preferred by the Petitioner namely, Criminal Appeal No. 708/2017 and the Appeal is admitted by this Court.

(3.) The application was submitted to the competent authority on 6/5/2022. Our attention was invited to the copy of marriage invitation card of sister of Petitioner. Same is placed on record at Exhibit 'C' Collectively. Perusal of marriage invitation card shows that marriage of sister of Petitioner namely, Aarti is scheduled on 16/6/2022 with Shri Nikhil. There are certain functions on 15/6/2022 also.