GAYATRI FERNANDES Vs. UNDER SECRETARY ( HOME II )

JUDGEMENT

(1.) Heard Mr. T. George John, learned counsel for the Petitioner and Mr. P. Faldessai, learned Additional Public Prosecutor for the Respondents.

(2.) Rule. Rule returnable forthwith. Heard finally with the consent of the learned counsel for the parties. Mr. P. Faldessai, learned Additional Public Prosecutor waives notice on behalf of the Respondents.

(3.) In this petition, Mr. Ryan Fernandes, the husband of the Petitioner presses the relief of extension of period of parole of 60 days on the ground that he has to remain present with his wife in the course of infertility treatment at Mapusa clinic from 4th June, 2018 to 14th July, 2018 as per the doctor's report.