HARIKESHAO SHRIRAM GADHWE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Jaiswal, learned advocate for the petitioner and Shri Patel, learned APP for the respondents.

(2.) RULE. By consent of the parties, rule is made returnable forthwith.

(3.) THIS is an application rftade by the petitioner for grant of parole. It appears that the applicant had applied for parole on 1-1-2003. Parole had been sought on the ground of his sons illness. The record indicates that on 20-1-2003, the police report was submitted by the Superintendent of Police, yavatmal to the Commissioner, Amravati division, Amravati, confirming that son of the petitioner was not well and further that one Mandabai Gokulrao Lawre was ready to stand his surety. Similar is the report of the district Collector dated 3-3-2003. The medical certificate pertaining to the son of the petitioner is the part of the record available with the learned Additional Public Prosecutor and it indicates that son of the petitioner is suffering from P. V. O. and enteric fever.