Shambhu Ramchandra Uike (In Jail) vs Divisional Commissioner, Nagpur ...
2016 Latest Caselaw 3607 Bom

                                                        1                         crwp486.16.odt

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH AT NAGPUR




                                                                                        
                               WRIT PETITION NO.486/2016




                                                                
            Shambhu Ramchandra Uike,
            Convict No. C-5519, Presently at
            Central Prison, Nagpur.                              .....PETITIONER
                             ...V E R S U S...




                                                               
     1.     Divisional Commissioner,
            Nagpur Division, Nagpur.




                                                
     2.     Jail Superintendent,
            Nagpur Central Jail, Nagpur.
                              ig                                  ...RESPONDENTS
     -----------------------------------------------------------------------------------------------
     Mr. Mir Nagmal Ali, Advocate for petitioner.
     Mr. T. A. Mirza, A.P.P. for respondents-State.
                            
     -----------------------------------------------------------------------------------------------
                     CORAM:-  B. R. GAVAI &    V. M. DESHPAND E, JJ.

DATED :- JULY 5, 2016

ORAL JUDGMENT (Per : B. R. GAVAI, J.)

1. Rule. Rule is made returnable forthwith. Heard finally by

consent of the parties.

2. The petitioner has approached this Court for grant of

parole on the ground that the petitioner's daughter is getting married

on 09.07.2016.

3. It is specifically averred in the petition that though the

petitioner has surrendered belatedly by two days, on none of the

occasions he was required to be arrested by police.

2 crwp486.16.odt

4. We have requested the learned A.P.P. to take instructions

about the factum of the marriage of the petitioner's daughter. On

instructions, the learned A.P.P. states that the petitioner's daughter is

getting married on 09.07.2016.

5. In that view of the matter, we are inclined to allow the

present petition. The petitioner-Shambhu Ramchandra Uike is

directed to be released on parole for a period of 10 days commencing

from 07.07.2016 to 16.07.2016. The petitioner shall surrender to

the prison on 17.07.2016.

Rule is made absolute in the above terms.

                          (V. M. Deshpande)              (B. R. Gavai)



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