SACHIN @ ANNA DANIEL GABREL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith.

(3.) By this Petition under Article 226 of the Constitution of India, the Petitioner is challenging the order of cancellation of the emergency parole under Rule 19(1)(C) of the Maharashtra Prisons (Mumbai Furlough and Parole) Rules, 1959 (hereinafter referred to as "the said Rules"). The Petitioner is a convict for the offences punishable under Ss. 302, 149, 148 and 143 of the Indian Penal Code and has been convicted to suffer imprisonment for life. The Petitioner is undergoing imprisonment at Nagpur Central Prison.