Limbapuri Ananda Gosavi vs The State Of Maharashtra
2016 Latest Caselaw 6736 Bom

                                                                                   6b. cri wp 2483-15.doc


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




                                                                                                  
                          CRIMINAL WRIT PETITION NO. 2483 OF 2015




                                                                          
            Limbapuri Ananda Gosavi                                        .. Petitioner

                                 Versus




                                                                         
            The State of Maharashtra                                       .. Respondent

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




                                                              
            Ms. Rohini Dandekar Advocate (appointed) for the Petitioner
            Mr. Arfan Sait      APP for the State
                                              
                                     ...................
                                             
                              CORAM       : SMT. V.K. TAHILRAMANI &
                                              MRS. MRIDULA BHATKAR, JJ.

DATE : NOVEMBER 28, 2016.

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

1. Heard both sides.

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

3. The petitioner is lodged in Kolhapur Central Prison,

Kalamba, Kolhapur. The case of the petitioner is that his

hearing by both ears is affected and he cannot hear at all.

His further case is that he was sent to the hospital in

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6b. cri wp 2483-15.doc

Kolhapur but the hospital gave certificate that he cannot be

treated there. Hence, the prayer of the petitioner is that he

be shifted to a jail in Mumbai so that he can take treatment

in J.J. Hospital at Mumbai.

4. Looking to the above facts, we feel that the prayer of

the petitioner is reasonable. Hence, we direct that the

petitioner be shifted to Mumbai Central Prison and be kept

there for one month to enable him to take treatment at J.J.

Hospital, Mumbai. After the treatment is over, he be sent

back to Kolhapur Central Prison.

5. Rule is made absolute in the above terms.

6. 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