SANTOSH DEVIDAS SHUKLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Ms. Nandita Dubey, learned counsel for the petitioner and Mrs. Joshi, A.P.P., for the respondents.

(2.) RULE. Mrs. Joshi, A.P.P., waives notice for the respondents. By consent, heard forthwith.

(3.) THE competent authority while considering the application for parole from a prisoner is expected to ascertain if the cause shown by the prisoner is genuine and also to consider the police report in terms of the Rules. The impugned order discloses that the competent authority has not applied its mind to this aspect of the matter and passed the impugned order by simply reproducing the police report. On this ground alone, the impugned order is liable to be quashed and set aside and is accordingly set aside.