Wilson Benjamin Castelino vs The State Of Maharashtra
2016 Latest Caselaw 7573 Bom

Citation : 2016 Latest Caselaw 7573 Bom
Judgement Date : 21 December, 2016

Bombay High Court

Wilson Benjamin Castelino vs The State Of Maharashtra on 21 December, 2016

Bench: V.K. Tahilramani

                                                                                 6j. cri wp 3103-13.doc


RMA      
                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION




                                                                                                
                          CRIMINAL WRIT PETITION NO. 3103 OF 2013




                                                                        
            Wilson Benjamin Castelino                                    .. Petitioner

                                 Versus




                                                                       
            The State of Maharashtra                                     .. Respondents

                                                  ...................
            Appearances




                                                            
            Mr. H.J. Dedia                APP for the State
                                               ig ...................


                              CORAM       : SMT. V.K. TAHILRAMANI &
                                             
                                              MRS. MRIDULA BHATKAR, JJ.

DATE : DECEMBER 21, 2016.

ORAL JUDGMENT [PER SMT. V.K. TAHILRAMANI, J.] :

1. Heard the petitioner on video conferencing as well as

learned APP for the State.

2. Rule. By consent, Rule is made returnable forthwith.

3. In this petition, the petitioner has stated that he has

sent letter dated 6.5.2013 from Kolhapur Central Prison,

Kalamba to this Court and in that letter, he has stated that

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6j. cri wp 3103-13.doc

he wants to argue the said matter personally, therefore, he

seeks direction that he be produced before the Court and he

be heard.

4. The letter dated 6.5.2013 is numbered as Cri. Writ

Petition No. 2358 of 2013. We have heard the petitioner on

video conferencing in the said petition and the said petition

is disposed of, hence, nothing survives in this petition. Rule

is discharged.

5. Office to communicate this order to the petitioner who

is in Kolhapur Central Prison, Kalamba.





    [ MRS. MRIDULA BHATKAR, J ]           [ SMT. V.K. TAHILRAMANI, J. ]





    jfoanz vkacsjdj                                                         2 of 2