SUBHASH KRISHNAN Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Ms. C. Collasso, learned Counsel appearing for the petitioner and Mr. C. A. Ferreira, learned Public Prosecutor for the respondents.

(2.) Rule. Heard forthwith with the consent of learned Counsel. Learned Public Prosecutor waives service.

(3.) Ms. Collasso, the learned Counsel appearing for the Petitioner, has assailed the impugned Order and pointed out that under Rule 324 of the Goa Prison Rules, 2006, the petitioner is entitled for parole in cases in which there is a wedding in the family. Learned Counsel further pointed out that the report of the Superintendent of Police does not disclose any justifiable reasons as to why such parole be refused to the petitioner. Learned Counsel further submitted that the petitioner shall comply with all the conditions of parole in case he is permitted to attend the occasions in the family referred to herein above.