NIYAZ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) With the consent of parties, matter is heard finally at the state of admission.

(3.) By virtue of above captioned criminal writ petition, a life convict for the offence under Sec. 3(3) of the Terrorist and Disruptive Activities (Prevention) Act, 1987 (for short "TADA Act") and Sec. 120-B of Indian Penal Code (IPC), is taking exception to the order dtd. 1/8/2022 and 6/10/2022 passed by the respondent- State authorities, thereby refusing parole leave sought by the petitioner.