MOHAMMAD MUSHTAQ MOOSA TARAMI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. Ansari, learned counsel for the petitioner at length.

(2.) The petitioner is before this Court challenging the order of the competent authority i.e. Superintendent, Yerwada Central Prison, Pune, dtd. 12/1/2022, whereby the petitioner was permitted to attend the 40th day ritual scheduled on 30/1/2022, on account of death of his mother, by releasing him on emergency parole leave subject to condition of bearing expenses of police escort team.

(3.) Learned counsel for the petitioner submitted that though the petitioner was allowed to be released, due to the rider in the nature of condition, the petitioner was unable to attend the 40th day ritual. The petitioner then prayed for his release as the 40th day ritual is rescheduled on 13/2/2022.