Parega Lahu Savane vs The State Of Maharashtra And Anr
2017 Latest Caselaw 3776 Bom

                                                                                       16. cri wp 398-17.doc


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

                              CRIMINAL WRIT PETITION NO. 398 OF 2017


            Parega Lahu Savane                                                .. Petitioner

                                  Versus
            The State of Maharashtra & Anr.                                   .. Respondents

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



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

DATE : JUNE 29, 2017.

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

1. Heard both sides.

2. The case of the petitioner is that the petitioner has

undergone life imprisonment. The prayer of the petitioner in

this petition is that her case for premature release be

decided by the State Government at the earliest.

            jfoanz vkacsjdj                                                                        1 of 2





                                                           16. cri wp 398-17.doc

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

premature release has been considered by the Government

and she has been placed in Category 2(c) of 2010 Guidelines

which provides that she will be released from prison on

completing 26 years of imprisonment including remission.

The communication produced by the learned APP is taken on

record and marked "X colly".

4. In this view of the matter, nothing survives in the

present petition, hence, Rule is discharged.

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




jfoanz vkacsjdj                                                       2 of 2