VISHAL BABAN VANNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On the earlier date, the parties were put to the notice that an endeavour shall be made to decide these Petitions finally at the stage of admission.

(2.) We issue rule. The learned APP waives service. Forthwith taken up for final disposal.

(3.) In Writ Petition No.2789 of 2018, the Petitioner is undergoing sentence of life imprisonment. The Petitioner was granted parole on the ground of death of his father. Parole was granted for the period between 3rd February 2017 to 9th February, 2017 (both days inclusive). Therefore, the Petitioner was under an obligation to report back to the prison on 10th February 2017. However, he reported back to the prison on 12th February 2017. A show cause notice was served to the Petitioner calling upon him to show cause as to why his remission should not be cut.