BABURAO MAROTRAO DAKHORE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Rule is made returnable forthwith. Heard finally by consent of learned advocate for the petitioner and the learned APP.

(2.) Being aggrieved by the rejection of emergency parole under Rule 19(1) of the Prisons (Bombay Furlough and Parole) Rules, 1959, (herein after the 'Rules'), the petitioner has preferred this Writ Petition.

(3.) The petitioner having been convicted for the offences punishable under Section 376(2)(H)(I)(N) of the Indian Penal Code as well as for the offence punishable under Section 4 read with Section 3 of the Protection of Children from Sexual Offences Act by the Learned Sessions Court, Hingoli, is suffering imprisonment for a period of 10 years and fine of Rs.25,000/- in default to suffer further R.I. for one year. He is in jail since 29.04.2015.