DIVAKAR SHYAMRAO CHAUHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. The petition is taken up for final hearing by consent.

(2.) Heard the learned counsel for the petitioner and the learned APP for the respondents. The petitioner, who is undergoing an imprisonment for life in Central prison, Nagpur has approached this Court for his release on parole.

(3.) The petitioner has filed Criminal Appeal No. 511/2002 challenging the judgment and order of conviction and the appeal is pending in this Court. The petitioner has filed the present petition for grant of parole for 30 days for reconstruction of his house which is in collapsible condition. It is the contention of the petitioner that due to the fact that the house which is on the verge of collapse, his family members apprehend eminent danger to their life.