MARUTI RAMCHANDRA GHOLAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, Rule is made returnable forthwith.

(2.) Heard both sides.

(3.) The petitioner preferred an application for parole on 10/01/2018 on the ground of marriage of his daughter which is to take place on 23/01/2018 at 12.45 p.m. at Village - Kari, Taluka - Bhor, District - Pune. The said application was rejected by order dated 15/01/2018. Being aggrieved thereby, the petitioner preferred an Appeal. The Appeal was dismissed by order dated 18/01/2018, hence this Petition.