AAKASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner is challenging order dtd. 4/12/2021 refusing to release the petitioner on regular parole on the ground that the petitioner is not eligible for being released under Rule 4(2) and 4 (13) of the Prisons (Bombay Furlough and Parole) Rules, 1959 (in short 'the Rules of 1959').