Raghvendra @ Sopan Ramdas Gadhave vs The State Of Maharashtra
2018 Latest Caselaw 387 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION

                   CRIMINAL WRIT PETITION NO. 4076 OF 2017


C-562 Raghvendra alias Sopan                                                     ]
Ramdas Gadhave presently in                                                      ]
Yerawada Central Prison, Pune.                                                   ].. Petitioner

                    Vs.

The State of Maharashtra                                                         ].. Respondent



                               ....
Mr. Prosper D'Souza Advocate appointed for Petitioner
Mr. Arfan Sait A.P.P. for the State
                               ....



                                        CORAM : SMT.V.K.TAHILRAMANI ACTING C.J.
                                                AND M.S.KARNIK, J.

DATED : JANUARY 12, 2018

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

1                   Heard both sides.

2                   The prayer of the petitioner is that he should be

granted three months' remission. The learned A.P.P. points out

that the petitioner has undergone his sentence of imprisonment

and he has been released from prison on 12.12.2017. The

communication of the Superintendent of Yerawada Central

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Prison, Pune dated 12.12.2017 to the said effect, is taken on

record and marked "X" for identification. Thus, this petition is

infructous and is disposed of as such. Rule is discharged.

M.S.KARNIK, J. ACTING CHIEF JUSTICE

kandarkar

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