BIRSINGH MANSARAM CHAVHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Rule. By consent heard forthwith.

(3.) The grievance of the petitioner in this petition is that he has applied to the competent authority on 11.1.2008 for parole on the ground that he wants to attend the marriage of his daughter Laxmi fixed on 24.3.2008 and the said application has not been yet decided although sufficient time has elapsed. Along with the petition, copy of invitation card is annexed which discloses that the marriage of daughter of petitioner is fixed on 24.3.2008.