PRAVIN JAGANNATH GODSAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of parties.

(2.) The petitioner is a life convict. As per the record placed before us, the petitioner was earlier released on furlough and parole in the years 2007, 2008, 2010 and 2011. On two occasions he surrendered late to the jail authorities; once he was late by 2 days and on second occasion, he was late by 13 days. On last two occasions, he surrendered to the jail authorities in time.

(3.) As per the available record, the petitioner's family includes his mother and brother. The police intimated the jail authorities that the brother of the petitioner is addicted to liquor and hence, he would not be in a position to keep watch on the movements of the petitioner.