Sachin Ramesh Dahiwade vs The State Of Maharashtra
2017 Latest Caselaw 9366 Bom

                                                              27. cri.wp 4174-17.doc

DDR

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CRIMINAL APPELLATE JURISDICTION
                           WRIT PETITION NO. 4174 OF 2017


       Sachin Ramesh Dahiwade                               .. Petitioner
            Vs.
       The State of Maharashtra                             .. Respondent
                                  ...........
       Ms. Rohini M. Dandekar, Advocate appointed for the petitioner.

       Mrs. G.P. Mulekar, A.P.P. - State. 
                                      ...........

                        CORAM : SMT. V.K. TAHILRAMANI ACTING C.J.  
                                       AND M.S.KARNIK, J.

DATE : 6th DECEMBER, 2017.

ORAL JUDGMENT (PER SMT. V.K. TAHILRAMANI, J.):-

Heard both sides.

2. The petitioner is facing trial in M.C.O.C. Crime No.

66/2016 which is pending before the Special M.C.O.C.A. Court

at Alibaug. The prayer of the petitioner in the present petition is

that the trial be expedited in the said case and to dispose of the

trial in fixed time frame.

27. cri.wp 4174-17.doc

3. Learned APP stated that before the trial Court at

Alibaug one expedited matter is already going on and there are

many other old cases. Looking to the fact that the case is of the

2016 and there are many older matters pending before that

Court, we are not inclined to expedite the trial.

4. Another grievance of the petitioner is that he has

met with an accident around six years back and due to which he

has problem in his left hand and he is not getting regular

treatment for the same. Medical report submitted by the Chief

Medical Officer, Taloja Central Prison, Navi Mumbai, where the

petitioner is lodged shows that the petitioner has complaints of

pain in left hand, neck and shoulder. The petitioner was earlier

referred to Sir J.J. Hospital, Mumbai, on 7/1/2017 where he

was properly investigated and treated and his treatment in the

prison hospital is continuous and as per the guidelines of Sir J.J.

Hospital, Mumbai. The report further shows that the petitioner

was referred to the Municipal Corporation Hospital, Navi

Mumbai, on 23/11/2017, where he was thoroughly investigated

27. cri.wp 4174-17.doc

and treated and provided proper medication. He has been

advised Physiotherapy with Hot Water Fomentation. The report

further shows that his general health condition is good and

satisfactory. In this view, no further orders are necessary except

that the Prison Authorities to provide necessary medical

treatment to the petitioner as and when necessary.

5. No other directions are necessary. Rule is discharged.

 (M.S.KARNIK, J.)                             (ACTING CHIEF JUSTICE)