CENTRAL PRISON NASIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. With the consent of the learned Counsel for the parties, this petition is heard finally at the stage of admission.

(2.) THE petitioner herein who is undergoing sentence for offence punishable under section 376 of the Indian penal Code has sent a letter dated 9. 2. 2007 to this court in respect rejection of his application for parole. This letter is treated as a Writ Petition.

(3.) THE petitioner submitted an application on 10. 1. 2007 for parole on the ground of sickness of his wife Mangala. That application came to be rejected by order dated 5. 2. 2007 on the ground that the release of the petitioner on parole might be prejudicial to the safety of the prosecutrix in the criminal case.