RAMESH CHANDER SINGH Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Mrs. Dessai, learned Counsel for the petitioner and Ms. Coutinho, learned Public Prosecutor for the respondents.

(2.) RULE. By consent, heard forthwith.

(3.) MRS. Dessai, learned Counsel for the petitioner submitted that the reasons given by the respondent No.2 for rejecting parole, are patently unsustainable in law. She further submitted that the grounds given by the petitioner seeking parole, have not been considered by the respondent No.2 while rejecting the request for parole. Therefore, the impugned order is liable to be set aside.