Ashabai Bhaskar Pagare vs The State Of Maharashtra And Anr
2017 Latest Caselaw 4154 Bom

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          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                   CRIMINAL APPELLATE JURISDICTION

            CRIMINAL WRIT PETITION NO.1359 OF 2017


Sau. Ashabai Bhaskar Pagare                            ......Petitioner
V/s.
The State of Maharashtra
& Ors.                                                 .......Respondents


Mr. D.G.Khamkar , Advocate for Petitioner.
Mr. H.J.Dedia, APP for Respondent-State.


                          CORAM : SMT. V.K. TAHILRAMANI, &
                                  SANDEEP K. SHINDE, JJ.

DATE : July 6, 2017.

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

Heard both sides.

2 Petitioner is undergoing life imprisonment.

Petitioner has completed almost more than 14 years of

actual imprisonment. Prayer of the petitioner is that

direction be given to the State Government to decide the

case of the petitioner for premature release as per the

guide-lines of the State Government.

                                                                                Shivgan



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3                The           learned   APP       has       handed            over

communication dated 21.6.2017 which is taken on record

and marked 'X' for Identification. It shows that case of the

petitioner for premature release has been decided by the

State Government and the petitioner will be released from

prison after completing 26 years of imprisonment including

remission. It is stated that the petitioner has been placed in

the category 2(C) of 2010 guide-lines for premature

release.

4 In this view of the matter, no further directions

are necessary.

5                Rule is discharged.




(SANDEEP K. SHINDE, J)                       (SMT. V.K. TAHILRAMANI, J)




                                                                             Shivgan