NIRANJANSINGH BHARATSINGH DUDHANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) The prayer of the petitioner is that his parole leave be extended by 60 days. The petitioner preferred an application for parole on 27.2.2016. The said application was granted by order dated 4.5.2016 for a period of 30 days. Pursuant to the said order, the petitioner was released on parole on 6.5.2016 for a period of 30 days. The petitioner preferred first application for extension of parole on 17.5.2016 seeking extension of parole for a period of 30 days. Thereafter, the petitioner preferred second application for extension of parole on 17.6.2016 seeking extension of parole for a further period of 30 days. Both the applications came to be rejected by order dated 14.9.2016. Being aggrieved thereby, the petitioner preferred an appeal. The appeal came to be dismissed. Meanwhile, the petitioner surrendered to the prison on 5.8.2016 that is after overstay of 60 days.

(3.) As there was overstay of 60 days, remission in the ratio of 1:4 was cut i.e for 60 days of overstay, remission of 240 days was cut. As stated earlier, the petitioner has now prayed that his parole leave should be extended by a period of 60 days.