Umesh Gajanan Patil vs The State Of Maharashtra
2017 Latest Caselaw 8362 Bom

 jdk                                                  1                                              9.crwp.3005.17.j.doc


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
                     WRIT PETITION NO. 3005 OF 2017

Umesh Gajanan Patil                                                             ]
C-7234, Nashik Road Central Prison,                                             ].. Petitioner

                    Vs.

The State of Maharashtra                                                        ].. Respondent

                              ....
Ms. Rohini M. Dandekar Advocate appointed for Petitioner
Mrs. G.P. Mulekar A.P.P. for the State
                              ....

                                        CORAM : SMT.V.K.TAHILRAMANI AND
                                                M.S.KARNIK, JJ.

DATED : NOVEMBER 02, 2017

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

1                   Heard both sides.



2                   By judgment and order dated 17.9.2002, learned

Additional Sessions Judge, Pune convicted the petitioner along

with other accused for the offence under Sections 376(2)(g),

377 and 323 read with Section 34 of IPC. The petitioner was

sentenced to suffer R.I. for life and fine of Rs. 5000/- under

Section 376(2)(g) of IPC and imprisonment for ten years for the

offence under Section 377 read with Section 34 of IPC. Both the

sentences were directed to run concurrently.

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            3                   The grievance of the petitioner is that though he has

completed 14 years of actual imprisonment, his case for pre-

mature release has not yet been decided by the Government.

In view of the grievance of the petitioner, the Home

Department, Govt. of Maharashtra, Mumbai which is the

concerned department, to take a decision in the case of the

petitioner for pre-mature release within a period of eight weeks

from today.

4 Mr. Sandeep S. Kamble Under Secretary, Home

Department, Mantralaya, Mumbai who is present in the Court,

undertakes to communicate this order to the Home

Department.

5 With the above observation, Rule is made absolute in

above terms. Petition is disposed of.

[ M.S.KARNIK, J.] [ SMT.V.K.TAHILRAMANI, J.]

kandarkar

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