RAJUSINGH RAMSINGH MUNGONA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Badar, learned Counsel for the petitioner and Shri Doifode, learned A.P.P. for the respondents.

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

(3.) By this petition, the petitioner challenges order dated 1.1.2008, passed by the Competent Authority, rejecting parole leave to the petitioner.