SANTOSH Vs. DEPUTY INSPECTOR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard learned counsel appearing for the parties finally.

(2.) The petitioner raises a challenged to the order dtd. 6/3/2023 passed by respondent No. 1 Deputy Inspector General of Prison (East Region), Nagpur, whereby allowed the special parole leave with Police escort. The petitioner seeks for modification of said order by contending that the condition of grant of parole under the Police Escort is quite harsh and due to financial constraint, the petitioner is not able to meet.

(3.) The learned APP would submit that the petitioner was initially awarded with capital punishment which was commuted by this Court into life imprisonment. Considering the gravity of offence, suitable order may be passed.