RAMDAS PATIL Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD.

(2.) RULE. By consent heard forthwith. The Petitioner is a life convict undergoing sentence w. e. f.

(3.) 27-9-1997. The Petitioner had applied for parole and furlough earlier and was granted furlough twice in the year 2007. The Petitioner filed an application for parole for 60 days on the ground that the Petitioner's mother was to be operated of cataract of both the eyes. That application came to be rejected by order dated 28-7-2009 observing that the Superintendent of Police had confirmed that the mother of the prisoner has cataract in both her eyes and needed urgent surgery but the said mother was being looked after by her daughter Smt. Asha Dessai.