SHRIKANT JOHN MANE Vs. SUPERINTENDENT

JUDGEMENT

(1.) By the present petition, the petitioner is seeking following reliefs as mentioned in prayer clauses (a) to (d):

(2.) The petitioner applied for grant of parole vide his application dtd. 19/9/2022 wherein he prayed for parole of 30 days on account of marriage of his son which is scheduled on 19/11/2022. Vide impugned order dtd. 23/9/2022, the Superintendent of Central Jail, Colvale rejected such application by citing Rule 1204(5) of the Goa Prisons Rules, 2021. The order discloses that the eligibility criteria of minimum 6 months ought to have elapsed from the date of surrender on the conclusion of previous parole availed.

(3.) Learned counsel Shri Menezes pointed out that the petitioner surrendered on 11/7/2022 after availing such parole. However, he submits that Rule 1204(5) also provides for relaxing of period of 6 months in case of regular parole on emergency basis, which has not been considered by the concerned Authority.