Chandrakant Dhondu Bhoir vs The State Of Maharashtra And Anr
2016 Latest Caselaw 6417 Bom

     jdk                                                  1                                              2.crwp.2597.16.j.doc


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                      
                        CRIMINAL APPELLATE JURISDICTION
                    CRIMINAL WRIT PETITION NO. 2597 OF 2016




                                                                                              
    Chandrakant Dhondu Bhoir                                                        ]
    Age 48 years, Occ: Nil                                                          ]
    Residing at village and post                                                    ]




                                                                                             
    Umbarligaon, Taluka Thane, Dist.                                                ]
    Thane, (At present lodged at Nasik                                              ]
    Central Prison, Nasik Road, Nasik                                               ]
    Convict No. C-4737                                                              ].. Petitioner




                                                                         
                        Vs.

    1. The State of Maharashtra
       Through Secretary, Home Deptt.
                                               ig                                   ]
                                                                                    ]
       Mantralaya, Mumbai                                                           ]
                                             
                                                                                    ]
    2. The Superintendent,                                                          ]
       Nasik Central Prison,                                                        ]
       Nasik Road, Nasik                                                            ].. Respondent
          
       



                                   ....
    Mr. D.G. Khamkar Advocate for Petitioner
    Mr. H.J. Dedia A.P.P. for the State
                                   ....





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

DATED : OCTOBER 27, 2016

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

1 Heard both sides. Rule. Rule is made returnable

forthwith. By consent, matter is taken up for final hearing.

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            2                   The petitioner has been convicted under Sections

302, 452, 323, 324 read with Section 34 of IPC. The petitioner

is undergoing life imprisonment under Section 302 read with

Section 34 of IPC. The prayer of the petitioner is that direction

be issued to the respondent to decide the case of the petitioner

for premature release as per the Guidelines of the State

Government, expeditiously.

3 The learned A.P.P. has produced the order of the

Home Department, Government of Maharashtra, dated

26.10.2016 wherein it is stated that the case of the petitioner

for premature release, has been decided and the petitioner has

been categorized as falling in category 3-B of the 1992

Guidelines and 4-B of the 2010 Guidelines. Thus, as the case

of the petitioner for premature release, has been decided by

the Home Department, nothing further survives in this petition.

Hence, the petition is dismissed. Rule is discharged.

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

kandarkar

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