U.V. Bakre, J. - (1.) HEARD Ms. Matkar, learned Counsel appearing on behalf of the petitioner and Mr. Amonkar, learned Additional Public Prosecutor appearing on behalf of the respondents.
(2.) RULE . Rule is made returnable and heard forthwith, with the consent of the learned Counsel for the parties. By this petition, the petitioner has challenged the order dated 18/06/2014 passed by the respondent No. 2 whereby the prayer of the petitioner for parole has been rejected. The petitioner has further prayed for release on parole for 30 days on bond of minimum sum, considering that he is in jail.
(3.) THE petitioner was arrested on 10/02/2005 and convicted on 31/01/2006 for committing an offence under Section 20(b)(ii)(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 and is undergoing the sentence of 12 years and fine. According to him, in the last eight years, he has been released on parole on five occasions and he abided by the conditions imposed on him. This time, he had filed an application for parole on the ground of sickness of his mother. It was alleged that the petitioner's ailing mother is under treatment for Pelvic Fraction and Brick and has been advised to undergo surgery, for which she needs an attendant.;