MUZZAMMIL ATAUR - REHMAN SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner preferred an application for parole on 5.5.2016 on the ground of illness of his mother. The said application was rejected by order dated 20.3.2017. Being aggrieved thereby, the petitioner preferred an appeal. The appeal was dismissed by order dated 13.6.2017, hence, this petition.

(3.) The application of the petitioner for parole came to be rejected on the ground that he is convicted in the Railway Bomb Blast case and the police report is adverse which shows that if the petitioner is released on parole, there may be law and order situation.