Namdev @ Rama Krishna Khot vs The State Of Maharashtra And Anr
2017 Latest Caselaw 2086 Bom

                                                                         5. wp 3424.16 final.doc

Urmila Ingale

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION
                                CRIMINAL WRIT PETITION NO. 3424 OF 2016

                 Namdev @ Rama Krishna Khot
                 Age 48 years, Occ.Nil
                 R/at - Village & Post - Hatkanangale
                 District - Kolhapur.
                 (At present lodged at Kolhapur District Open
                 Prison, Kalamba, Kolhapur. Convict No. C-62         .. Petitioner

                         Vs.

                 1.  The State of Maharashtra 
                 through Secretary, Home Department,
                 Mantralaya, Mumbai - 400 032.

                 2.  The Superintendent,
                 Kolhapur District Open Prison,
                 Kalamba, Kolhapur                                          .. Respondents

                 Mr. D.G. Khamkar, for the Petitioner.
                 Mrs.G.P. Mulekar, APP  for State.


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

28th APRIL, 2017

ORAL JUDGMENT (PER SMT.

V .K.TAHILRAMANI J.) :

. Heard both sides.

2. Rule. By consent of the parties, Rule is made returnable

5. wp 3424.16 final.doc

forthwith and the matter is heard finally.

3. The petitioner is undergoing life imprisonment in

Kolhapur Central prison, Kalamba. The prayer of the petitioner

is that his case for premature release to be decided

expeditiously.

4. Learned APP on instructions from the

Superintendent of Kolhapur Central prison dated 28/04/2017

states that the petitioner's case has been categorized and he has

been released from prison on 25/04/2017. This communication

is taken on record and marked 'X' for identification.

5. In view of the above, this Writ Petition is infructuous

hence Rule is discharged.

(M.S.KARNIK, J.) (SMT. V.K.TAHILRAMANI, J.)