BOSTIAO @ SEBI RODRIGUES Vs. STATE OF GOA

JUDGEMENT

(1.) Rule, made returnable forthwith.

(2.) Petition is taken up for final hearing by consent of the Parties.

(3.) The petitioner herein is serving sentence of life imprisonment for the offence punishable under Sections 302, 325 and 452 read with Section 34 of I.P.C. He has completed over 12 years of sentence during which period he has been released on parole on four occasions and on furlough on five occasions. On 4th February, 2013 he filed an application for grant of parole for a period of 30 days on the ground that his mother has to undergo surgery of Carpal Tunnel Syndrome(Bilateral). That application came to be rejected by Inspector General of Prisons on the ground that his conduct in jail is not satisfactory since he has been punished along with other inmates from cell no. 13 in terms of Rule 358(a)(1) of Goa Prisons Rules, 2006 and on the ground that there was no emergent situation for releasing the petitioner on parole.