IMTIAZ USMAN MEMON Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(2.) By filing this petition, the petitioner is praying for releasing him on emergency parole. The petitioner was convicted by learned Additional Sessions Judge, Mumbai in Sessions Trial No. 65/2014 on 24/10/2017 for an offence punishable under Ss. 307 and 304 of the Indian Penal Code and he was directed to suffer rigorous imprisonment for ten years.

(3.) The petitioner was released from jail on emergency parole by this Court (Coram: Z.A. Haq and Avinash G. Gharote, JJ.), on 4/8/2020 in Writ Petition No. 345/2020. It is an admitted position before this Court that after the petitioner was released on parole, the same was extended from time to time by the authority and it has come to an end on 6/11/2021.