JUDGEMENT
T.V.NALAWADE, J. -
(1.)Rule. Rule made returnable forthwith. By consent, heard both the sides for final disposal.
(2.)Present proceeding is filed for the relief of quashing and setting aside the order made by the respondent dated 20/12/2020 and for a further direction to release the petitioner on emergency parole under the State Government Notification dated 08/05/2020. The submissions made and the record show that the petitioner was convicted in two separate cases, like Special Case (POCSO) No. 16/2019 and he was sentenced to suffer imprisonment of six months for offence punishable under the Prevention of Children from Sexual Offences Act and he was directed to pay fine of Rs. 1000/-, in-default of payment of fine he was to further suffer R.I. for one month. The submissions made show that the petitioner has undergone entire sentence which was given in this case and it cannot be said that he is behind the bars for conviction in POCSO. Case.
(3.)The submissions made and the record show that the petitioner was also convicted and sentenced for the offence punishable U/Ss. 302 and 392 of the Indian Penal Code in other case. For offence of murder, he is sentenced to suffer life imprisonment and for offence punishable U/S. 392 of I.P.C., he is sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs. 5000/-.
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