Prashant Samar Mazi vs The State Of Maharashtra
2017 Latest Caselaw 8963 Bom

                                                                      18. WP 3852-16.doc

DDR

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CRIMINAL APPELLATE JURISDICTION
                           WRIT PETITION NO. 3852 OF 2016
       Prashant Samar Mazi                                       ...Petitioner
            vs.
       The State of Maharashtra                                  ...Respondent
                                  ...........

Ms. Ragini Ahuja i/by Dr. Yug Mohit Chaudhary, Advocate for the petitioner.

Mr. Arfan Sait, APP - State.

...........

                                 CORAM :                  SMT. V.K. TAHILRAMANI  & 
                                                          M.S.KARNIK, J.J.

                                 DATE        :      22nd  NOVEMBER, 2017.

ORAL JUDGMENT (PER SMT. V.K. TAHILRAMANI, J.):-

Heard both sides.

2. The case of the petitioner is that he is undergoing

life imprisonment in Kolhapur Central Prison, Kalamba,

Kolhapur. Further the case of the petitioner is that he has

completed 14 years of actual imprisonment but however his case

is not categorized by the State Government for pre-mature

18. WP 3852-16.doc

release under 14 years Guidelines which have been issued by the

Government under Section 433-A of the Code of Criminal

Procedure.

3. Learned APP on instructions states that the case of

the petitioner has been categorized by the State Government by

order dated 17th November, 2017 and he has been placed in

category of 4 (e) of the 2010 Guidelines. In this view of the

matter, nothing survives in the Petition. The petition is disposed

of accordingly.

4. Rule is discharged.

(M.S. KARNIK, J.) ( SMT. V.K. TAHILRAMANI J.)