NAMDEO GIRMAJI TARFE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.Deshpande, learned counsel for the petitioner and Mr.Mirza, learned A.P.P., for respondents.

(2.) Rule. Mr.Mirza waives notices on behalf of respondents. By consent heard forthwith.

(3.) By this petition, the petitioner who is undergoing imprisonment for life for having committed offence punishable under Section 302 of Indian Penal Code at Central Jail, Amravati, challenges the order dated 08.10.2007 passed by the competent authority rejecting the application for parole filed by the petitioner.