SHARAD DEVARAM SHELAKE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Respondents waive service. By consent rule made returnable forthwith.

(2.) A very short question is involved in this petition under Article 226 of the Constitution of India. It is directed against the Notification issued by the Home Department dated 23.02.2012. By this Notification, Rule 4 of the Furlough and Parole Rules was amended and after sub-rule (10), sub-rule 11 to 19 were added.

(3.) The petitioner was convicted by the learned Additional Sessions Judge, Pune under Sections 302 and 364 of IPC by Judgment and Order dated 31.8.2012 passed in Sessions Case No. 215 of 2011. The said case arises out of C.R. No. 217 of 2010 of Lonikand Police Station, Pune. In our opinion, the only relevant fact is that the conviction and sentence has been interalia recorded for the offence punishable under Section 364 of IPC i.e kidnapping.