Salim Abdul Raj Razzak Baig vs The State Of Maharashtra
2017 Latest Caselaw 8051 Bom

 jdk                                                1                                              21.crwp.3491.17.j.doc



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
                CRIMINAL WRIT PETITION NO. 3491 OF 2017

Baig Salim Abdul Razzak                                                         ]
C/4303 Circle No. 2,                                                            ]
Kolhapur Central Prison, Kolhapur                                               ]
Kolhapur - 416007                                                               ].. Petitioner

                    Vs.

The State of Maharashtra                                                        ].. Respondent


                              ....
Mr. Prosper D'Souza 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 : OCTOBER 11, 2017

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

1                   Heard both sides.



2                   The petitioner who is undergoing life imprisonment is

seeking premature release as envisaged under Section 433A of

Cr.P.C.

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


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of the petitioner for premature release will be considered and

decided within a period of eight weeks from today. Thus, in this

view of the matter, the concerned authority is directed to

consider and decide the case of the petitioner for premature

release within a period of eight weeks from today. Rule is made

absolute in these terms. Petition is disposed of accordingly.

4 Office to communicate this order to the petitioner who

is in Kolhapur Central Prison, Kolhapur.

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

kandarkar

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