PEER MOHAMMED LALLAN RANGARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) LEAVE to amend. Rule. Mr. Bagwe, learned Addl. Public Prosecutor, waives service of rule on behalf of the respondents. By consent, rule heard forthwith. Heard Parties.

(2.) THE Petitioner who is a prisoner has filed this petition against the order of rejection of his application for releasing him on parole.

(3.) THE petitioner's father who is very old was suffering from many ailments and the petitioner therefore wanted to be with his father at the last days of his life. Accordingly, the petitioner applied on 28.7.1995 for release on parole. On 11.10.1995 the Divisional Commissioner, Nasik Division, rejected the application solely on the ground of adverse police report. The order of the Commissioner shows that the police have stated that if the prisoner is released on parole, the law and order situation in the area where the prisoner stays will be affected and peace will be breached.