SUBHASH SAMAL Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Ms. Dessai, learned Counsel for the petitioner and ms. W. Coutinho, Public Prosecutor for the respondents. Rule. By consent heard forthwith.

(2.) BY filing present petition, the petitioner seeks direction against the respondents to decide parole application dated 14. 5. 2007 filed by him within a period of 30 days.

(3.) THE petitioner, who is presently serving sentence in aguada jail, Goa, sought parole by filing application dated 14. 5. 2007. The petitioner hails from Cuttack in Orissa State. According to Ms W. Coutinho, Public Prosecutor, police report from the concerned police station in State of Orissa, has been called, but till date the respondents have not received any communication from the concerned police station, and, therefore, no decision has been taken by the respondents on the application filed by the petitioner seeking parole.