TASMIYA SHAIKH Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD the rival submissions on this Criminal Writ Petition.

(2.) RULE . Rule is made returnable forthwith by consent of the parties.

(3.) WHAT is challenged in the present writ petition is the order dated 30/06/2014 passed by the Inspector General of Prisons, the Competent Authority, by which the prayer for parole to the husband of the petitioner was rejected. A copy of the said impugned order is shown to the Court. It is specifically mentioned in the order that the application for parole does not fall within the parameters of Rule 324 of Goa Prison Rules.