GULABRAO NAMDEORAO PUND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri B.M. Waranashiwar, Advocate appointed under the Legal Aid Scheme for petitioner and Shri T.A. Mirza, 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 dated 12.11.2007, passed by the Competent Authority, rejecting parole leave to the petitioner.