GIRDHARI MOHANPRASAD KAITHWAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ku. Trupti Udeshi, Advocate appointed under the Legal Aid Scheme for petitioner and Shri S.B. Ahirkar, learned A.P.P. for respondents.

(2.) Rule returnable forthwith. Heard finally by consent of the parties.

(3.) By this petition, the petitioner challenges order passed by the Competent Authority, rejecting application for grant of parole leave on the ground of illness of the father of the petitioner.