Wilson Benjamin Castilino vs The State Of Maharashtra
2016 Latest Caselaw 7574 Bom

                                                                                 6k. cri wp 1251-14.doc


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




                                                                                                
                          CRIMINAL WRIT PETITION NO. 1251 OF 2014




                                                                        
            Wilson Benjamin Castelino                                    .. Petitioner

                                 Versus




                                                                       
            The State of Maharashtra                                     .. Respondents




                                                            
                                                  ...................
            Appearances                       
            Mr. H.J. Dedia                APP for the State
                                                  ...................
                                             
                              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. The case of the petitioner is that he has preferred

Criminal Writ Petition Nos. 1102 of 2013, 1694 of 2013, 3363

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of 2013, 1635 of 2013 and 2358 of 2013. The petitioner

wants to be heard in person in the said Writ Petitions.

4. As far as Cri. W.P. Nos. 1102 of 2013 & 1694 of 2013

are concerned, the same are disposed of by this Court by

order dated 7.1.2014 & 13.1.2014 respectively. As far as Cri.

W.P. Nos. 1635 of 2013 and 2358 of 2013 are concerned, the

petitioner has been heard on video conferencing in both

these matters and the matters have been disposed of. Now

only petition which remains is Writ Petition No. 3363 of

2013. As the petitioner has been recently operated, the said

matter has been adjourned to 24.1.2017 on which day

appropriate order will be passed regarding hearing him in

person in this petition personally or on video conferencing.

5. In Cri. W.P. No. 3363 of 2013, it is specifically stated in

the order dated 21.12.2016 that on 24.1.2017, issue will be

considered whether the petitioner will be heard in person or

on video conferencing. Thus, nothing further survives in this

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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                                                         3 of 3