RAVINDRA HALDANKAR Vs. STATE OF GOA

JUDGEMENT

(1.) RULE by consent heard forthwith.

(2.) HEARD Mr. S. S. Karpe, learned Counsel under the Legal Aid Scheme for the Petitioner and Mr. Guru Shirodkar, learned Counsel for the State/Respondent.

(3.) THE Petitioner was earlier released on parole from 3rd September, 2002 to 10th October, 2002. The Petitioner again sought parole in the year 2003 but his application was rejected by Order dated 15th October, 2003 of the Inspector General of Prisons. The said Order was a subject matter of Criminal Writ Petition No.7 of 2004 which was rejected by Order of this Court dated 1st March, 2004. Then also, the Petitioner had sought his release on parole on the ground that he wanted to restart his tailoring shop and to see his wife and mother. This Court vide Order dated 1st March, 2004, held that the Inspector General of Prisons had applied his mind to the reasons stated by the Petitioner for seeking his release on parole and, therefore, there was no infirmity in the reasons given by the Inspector General of Prisons in rejecting the request of the Petitioner to be released on parole by his Order dated 15th October, 2003.