MANSUB ISMAIL MULANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) By the present petition, the petitioner takes exception to the orders dtd. 19/7/2025 and 19/9/2025, passed by respondent Nos. 2 and 3, respectively, thereby refused to enlarge the accused on parole unless he submits surety as per the amended Rule 24(1) of the Prisons (Bombay Furlough and Parole) Rules, 1959.

(3.) Learned counsel appearing for the petitioner canvassed in vehemence that the petitioner was convicted for the offence punishable under Sec. 302 of the Indian Penal Code by the learned Additional Sessions Judge, Malshiras, District Solapur in Sessions Case No.83 of 2004.