SAKET Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Jaiswal, learned counsel appearing for the petitioner.

(2.) The challenge in the petition is to order dtd. 2/12/2016 passed by respondent no.1 and the order dtd. 26/5/2022 passed by the respondent no.2 whereby rejecting the appeal preferred by the petitioner against the first order i.e. order dtd. 2/12/2016 passed by respondent no.1.

(3.) The petitioner, a life convict, was ordered to be released on parole vide order dtd. 10/8/2016 for a period of 30 days i.e. from 1/9/2016 to 30/9/2016. Subsequently, an extension of 15 days was granted to the petitioner for a period from 1/10/2016 to 15/10/2016.