Sudnyani Panchappa Lingade vs The State Of Maharashtra And Anr
2017 Latest Caselaw 4423 Bom

                                                                                   19. cri wp 399-17.doc


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

                              CRIMINAL WRIT PETITION NO. 399 OF 2017


            Sudnyani Panchappa Lingade                                    .. Petitioner

                                  Versus
            The State of Maharashtra & Anr.                               .. Respondents

                                                   ...................
            Appearances
            Mr. D.G. Khamkar Advocate for the Petitioner
            Mr. H.J. Dedhia  APP for the State
                                                   ...................



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

DATE : JULY 12, 2017.

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

1. Heard both sides.

2. The prayer of the petitioner in this petition is that her

case for premature release be decided expeditiously by the

State Government.

3. Learned APP states that the case of the petitioner for

categorization for premature release has been decided by

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19. cri wp 399-17.doc

the Government by order dated 10.7.2017 and the petitioner

has been placed in Category 2(b) of 2010 Guidelines. In this

view of the matter, nothing survives in this petition. The

petition is dismissed. Rule is discharged.

[ SANDEEP K. SHINDE, J. ]             [ SMT. V.K. TAHILRAMANI, J. ]




jfoanz vkacsjdj                                                       2 of 2