SWAPNIL SHANKARRAO RAMTEKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present petition has been filed invoking the constitutional powers of this Court for setting aside order dtd. 19/06/2024, passed by respondent No.1-Deputy Inspector General of Prison, Eastern Region, Nagpur and for grant of emergency parole on account of sister's marriage without Police escort and with minimum cash security.

(2.) Heard the learned Advocates for the parties.

(3.) The petitioner has been sentenced to suffer rigorous imprisonment for five years and to pay fine of Rs.5,000.00, in default of fine to suffer rigorous imprisonment for two months. He has been further sentenced for the offence punishable under sec. 7 read with sec. 8 of Protection of Children From Sexual Offences Act and Sec. 354 and 354-A of the Indian Penal Code by the learned Extra Joint District Judge and Additional Sessions Judge, Nagpur on 31/05/2022 in Special POCSO Case No.148 of 2021. It is stated that the petitioner has completed more than three years of imprisonment. He says that his sister's marriage is to be solemnized on 24/06/2024 at 10.30 am at Shree Lohana Sevamandal, Hivari Nagar Layout, Nagpur. He made application for grant of emergency parole. However, it has been rejected. Hence, the present petition.