Sharmin Manish Dham vs The State Of Maharashtra And Anr
2017 Latest Caselaw 1817 Bom

                                                                                     8. cri wp 893-17.doc


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

                              CRIMINAL WRIT PETITION NO. 893 OF 2017


            Sharmin Manish Dham                                            .. Petitioner

                                  Versus
            The State of Maharashtra & Anr.                                .. Respondents

                                                   ...................
            Appearances
            Mr. Daulat G. Khamkar Advocate for the Petitioner
            Mr. H.J. Dedia        APP for the State
                                                    ...................



                              CORAM        : SMT. V.K. TAHILRAMANI &
                                               M.S. KARNIK, JJ.

DATE : APRIL 18, 2017.

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

1. Rule. By consent of the parties, Rule is made

returnable forthwith and the matter is heard finally.

2. The case of the petitioner is that she is undergoing life

imprisonment and she has completed 14 years of actual

imprisonment. Her prayer is that the respondents be

directed to decide her case expeditiously for premature

release as per the guidelines of the State Government.

            jfoanz vkacsjdj                                                                     1 of 2



                                                               8. cri wp 893-17.doc

3. Learned APP, on instructions, states that the case of the

petitioner has been categorized and she has been placed in

Category 2(c) of 2010 Guidelines. Learned APP has tendered

the documents in relation thereto. The said documents are

taken on record and marked "X colly" for identification. In

this view of the matter, nothing further survives in this

petition, hence, rule is discharged.

[ M.S. KARNIK, J. ]                   [ SMT. V.K. TAHILRAMANI, J. ]




jfoanz vkacsjdj                                                          2 of 2