NAGESH GAONKAR Vs. INSPECTOR GENERAL OF PRISONS GOVERNMENT OF GOA, OFFICE OF INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) Heard Mr. T. George John, learned Counsel appearing for the Petitioner and Mr. Pravin Faldessai, learned Additional Public Prosecutor appearing for the Respondents.

(2.) Rule. Rule is made returnable forthwith at the request and with the consent of the learned Counsel appearing for the parties.

(3.) The challenge in this Petition is to the Order dated 12.04.2018 made by the Inspector General of Prisons denying the Petitioner parole in terms of the Goa Prisons Rules 2006.