GAYATRI FERNANDES, W/O RYAN FERNANDES Vs. STATE OF GOA, THROUGH SECRETARY (HOME), GOVERNMENT OF GOA, SECRETARIAT, PORVORIM, BARDEZ, GOA

JUDGEMENT

(1.) Rule. Heard finally at the stage of admission and disposed of.

(2.) By filing this petition under Article 226 of the Constitution of India, the petitioner is essentially seeking extension of her husband's release on parole for a further period upto 10th March, 2018. According to the petitioner, her application was allowed initially for a period of 15 days and, thereafter, in pursuance of the directions issued by this Court, it was extended only for a period of 15 days though the extension was sought for 60 days. In the circumstances, the petitioner had to file this petition, seeking further extension for 60 days/or upto 10th March, 2018.

(3.) According to the petitioner, for getting treatment as per the Schedule of Treatment given by Dr. Milind Colvalcar dated 23rd January, 2018, the petitioner has deposited the entire fees. Thus, a prayer has been made to have the treatment to be complete, so that the petitioner and her husband can give birth to child. The petitioner prays that the petition be allowed and the extension at least upto 10th March, 2018 may be granted.