KAILASH MANGAL PAWSHE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard The Learned Counsel For The Petitioner And The learned A.P.P. for the State.

(2.) The petitioner had preferred an application for parole on 27.11.2015 on the ground of illness of his mother. The said application was granted by Home Deptt. by order dated 17.6.2016. Pursuant to the said order, the petitioner was released on 7.2016 on parole for a period of 30 days. Thereafter the petitioner preferred applications for extension of parole. The first application seeking extension of parole for a period of 30 days is preferred on 13.7.2016. Thereafter he preferred another application for extension of parole on 18.2016 seeking extension of parole for a further period of 30 days i.e. extension was sought till 29.9.2016. The said applications came to be rejected on the ground that it is not necessary to grant extension of parole on the ground of illness of the mother of the petitioner, hence, this petition.

(3.) The order of rejection clearly shows that the mother of the petitioner was suffering from cancer stage-3 and she was operated for the same. Thereafter she was required to undergo treatment. But as she was undergoing treatment for a long time, the authorities felt it was not fit case to grant extension of parole.