Dnyaneshwar Bhaskar Patil vs The State Of Maharashtra And Anr
2017 Latest Caselaw 3459 Bom

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          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                   CRIMINAL APPELLATE JURISDICTION

             CRIMINAL WRIT PETITION NO.2159 OF 2017


Dnyaneshwar Bhaskar Patil                     ......Petitioner
V/s.
The State of Maharashtra & Anr.               .......Respondents


Mr. N.N.Gawankar i/by Mr. Manas N. Gawankar, Advocates
for Petitioner.
Mr. H.J.Dedia, APP for Respondent-State.


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

DATE : June 21, 2017.

ORAL JUDGMENT [Per Smt. V.K.Tahilramani, J.] :

Leave to amend. Amendment be carried out

forthwith.

2                Heard both sides.



3                Rule.



4                By consent, Rule is made returnable forthwith

and the matter is heard finally.

                                                                       Shivgan



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5                Prayer in this petition is for furnishing copies of

the      order        passed   by   the     Respondent          No.2,       i.e.,

Superintendent, Yervada Central Prison, Pune in respect of

forfeiture of remission of 61 days and 305 days of the

Petitioner.

6 The learned APP states that copies of these

orders will be furnished by 5.7.2017 to the Petitioner. In

view of this statement, rule is made absolute.

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

Shivgan