DIGAMBER SUPADA LAWANGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Returnable forthwith. Heard finally by consent of parties.

(2.) By this petition, the petitioners have applied for grant of parole on account of the marriage of the daughter of petitioner Nos.1 and 2. Petitioner No.3 is the brother of petitioner No.1.

(3.) On enquiry, it has been verified by the respondents that marriage of the daughter of petitioner Nos.1 and 2 is going to be solemnized tomorrow i.e. on 17.4.2008 at Deoulghat, Tq. and Distt. Buldhana. In view of this, we think it expedient to release petitioner Nos.1 and 2 (the father and mother of the bride) on parole for a period of 30 days on furnishing securities to the satisfaction of the concerned jail authorities. The prayer of petitioner No.3 is, however, rejected. Petition is, thus, partly allowed. Rule is made absolute in the above terms. Hamdast granted.