NASE BIN SAYYAD CHAUS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for the parties, the Petition is heard finally at the stage of admission. Petitioner in this Writ Petition is praying for following reliefs:-

(2.) Present Writ Petition by the petitioner is filed on 7.2.2013. In pursuance to the notice issued by this Court, on behalf of the respondents, affidavit-in-reply is filed. It has been sworn in by Smt. Vidya D/o Ramrao Mundhe, working as Tahsildar (G.A.D.) in the Office of the Divisional Commissioner, Aurangabad.

(3.) Learned counsel for the petitioner submits that marriage of the daughter of the present petitioner i.e. Mona Begum is scheduled on 17.2.2013 at about 10.30 a.m. Petitioner-prisoner, therefore, seeks parole leave, enabling him to attend the marriage of the daughter of the petitioner-prisoner.