NORMAN FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Menezes, learned Counsel for the Petitioners and Mr. Bhobe, learned Public Prosecutor for the State. Mr. Venancio Furtado, Inspector General of Prisons, is present in person.

(2.) This Petition is instituted by the Petitioners, who were released on parole in terms of the decision of the High Powered Committee constituted pursuant to Order dtd. 23/3/2020 of the Hon'ble Supreme Court in Suo Motu Writ Petition (Civil) No. 1 of 2020.

(3.) The Inspector General of Prisons, Panaji, Goa, in pursuance to the decision taken by the High Powered Committee and in exercise of powers conferred on him under Rule 1202 of the Goa Prisons Rules, 2021, extended the period of parole granted to the Petitioners for a period of 30 days from 27/5/2022 to 25/6/2022.