ARUN Vs. THE DIVISIONAL COMMISSIONER, NAGPUR AND ORS.

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard the petition by consent of the learned counsel for the rival parties.

(2.) This petition is filed by the petitioner - prisoner for grant of parole leave in view of the marriage of son of the petitioner to be held on 9.5.2015 at Mumbai.

(3.) It is not in dispute that the petitioner, after order of conviction dated 31.8.2012, never availed of the furlough or parole leave. It is further not in dispute that as a under trial from years 2008-12 he was in jail and was never released on bail and as such continued to be in jail. There is no complaint about his conduct.