KOMAL SINGH & ANOTHER Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Ryan DA Piedade Menezes, learned Advocate for the petitioners and Mr. D. Lawande, learned Public Prosecutor for the respondent.

(2.) Rule. Rule returnable forthwith. By consent, heard forth. The learned Public Prosecutor waives notice on behalf of the respondent.

(3.) The petitioners have filed this writ petition seeking to quash and set aside the order passed by the respondent dated 27th May, 2015, by which, parole of 30 days is denied to a convict -Rajendra Singh, who is the brother of the petitioner no.1 and the son of petitioner no.2.