MOHAMMAD RAFIQ USMAN SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner had preferred application for parole on the ground of illness of his wife. The said application was rejected by order dated 17th November, 2016. Being aggrieved thereby, the petitioner preferred an appeal, the same was dismissed by order dated 16th February, 2017, hence this petition.

(3.) The application of the petitioner for parole came to be rejected mainly on the ground that the petitioner is a terrorist as he is a convict in a bombblast case, hence, in view of notification dated 26/08/2016, he cannot be released on parole. The learned APP submitted that, as per the police report, if the petitioner is released on parole, there may be a law and order problem.