Santu @ Satish Shamrao Kale vs The State Of Maharashtra
2017 Latest Caselaw 8516 Bom

 jdk                                               1                                              16.crwp.3907.16.j.doc



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
                CRIMINAL WRIT PETITION NO. 3907 OF 2016

Santu @ Satish Shamrao Kale                                                     ]
Age 45 years,                                                                   ]
Presently lodged at C/508,                                                      ]
Yerawada Open Dist Prison,                                                      ]
Class-I, Pune - 411006                                                          ].. Petitioner

                    Vs.

     1) The State of Maharashtra                                                ]
     2) The Divisional Commissioner,                                            ]
        Pune,                                                                   ]
     3) The Superintendent,                                                     ]
        Yerawada Central Prison,                                                ]
        Pune-6.                                                                 ].. Respondents


                               ....
Ms. Rohini Dandekar Advocate appointed for Petitioner
Mr. Arfan Sait A.P.P. for the State
                               ....


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

DATED : NOVEMBER 07, 2017

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

1                   Heard both sides.

2                   This petition has been preferred by the petitioner with

a grievance that his remission has been forfeited.

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              jdk                                               2                                              16.crwp.3907.16.j.doc

            3                   The learned A.P.P. on instructions states that the

petitioner has completed his period of imprisonment and he has

been released from prison on 17.4.2017. The communication

showing that the petitioner has been released from prison is

taken on record and marked "X" for identification.

4 In view of the above, this petition is infructous and it is

disposed of as such. Rule is discharged.

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

kandarkar

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