Sanjay Vasant Gurav vs The State Of Maharashtra
2017 Latest Caselaw 4253 Bom

 jdk                                                   1                                              10.crwp.3344.14.doc



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
                CRIMINAL WRIT PETITION NO. 3344 OF 2014


Sanjay Vasant Gurav                                                             ]
Age 24 years, Occ: Prisoner                                                     ]
No.C-15437, Confined in                                                         ]
Yerawada Central Prison, Pune-6                                                 ]
Circle-II                                                                       ].. Petitioner

                    Vs.

The State of Maharashtra                                                        ].. Respondent


                              ....
Mr. Prosper D'Souza advocate appointed for Petitioner
Mr. H.J.Dedia A.P.P. for the State
                              ....


                                        CORAM : SMT.V.K.TAHILRAMANI AND
                                                G.S.KULKARNI, JJ.

DATED : JULY 10, 2017

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

1 Rule. By consent, rule is made returnable forthwith

and matter is finally heard. Heard both sides.

2 The petitioner had raised a claim that he was a

juvenile in conflict with law on the date of the incident which

took place between 11.3.2017 and 12.3.2017. According to the

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petitioner, his date of birth is 7.6.1989, hence, he was a juvenile

in conflict with law on the date of the incident and hence, he

should be given the benefit of the same.

3 In view of the claim raised by the petitioner that he

was a juvenile in conflict with law on the date of the incident,

this Court by order dated 26.10.2016 sent the matter to the

Sessions Court which had conducted the trial i.e. Sessions Court

at Solapur, to conduct an inquiry regarding the claim of the

petitioner that he was juvenile in conflict with law on the date of

the incident. The inquiry is completed and learned Sessions

Judge at Solapur has sent a detailed report which states that

the petitioner was not a juvenile in conflict with law on the date

of the incident. In view of the reasons stated in the report, no

case is made out for grant of any reliefs to the petitioner,

hence, rule is discharged. Petition is dismissed.

[ G.S.KULKARNI, J. ] [ SMT.V.K.TAHILRAMANI, J.]

kandarkar

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