Vishnukumar Budhakumar Ranjit vs The State Of Maharashtra
2018 Latest Caselaw 728 Bom

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Urmila Ingale

                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION
                                  CRIMINAL WRIT PETITION NO. 3104 OF 2015

                 Vishnu Kumar Budha Kumar Ranjit
                 Convict Overseer No. C/3822
                 Kolhapur Central Prison 
                 Kolhapur- 416007                                     .. Petitioner

                           Vs.

                      1.   The State of Maharashtra

                       State Inspector General of Prison 
                      2.
                 Prison Head Quarter
                 Pune 411001.

                      Superintendent
                      3.
                 Kolhapur Central Prison                     .. Respondents


                 Ms.Ragini Ahuja i/b Dr.Yug Mohit Chaudhry, for the Petitioner.
                 Mr.Arfan Sait, APP  for State.


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

19th JANUARY, 2018

ORAL JUDGMENT (PER SMT.

V .K.TAHILRAMANI ACTING C.J.

) :

1. Heard both sides.

2. The prayer of the petitioner is that he may be

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transferred from Kolhapur Central Prison to Taloja Central

Prison or any other prison. It is seen that the petitioner has

directly approached this Court and the petitioner has not

approached the Competent Authority as visualized by G.R. dated

21/05/2008.

3. In this view of the matter, we are not inclined to

interfere in the matter. It would be open to the petitioner to

prefer necessary application to D.I.G. (Prisons) Western Region,

Pune through proper channel. On receipt of such application,

the application to be disposed of as expeditiously as possible,

preferably within 6 weeks of receiving the application. As we

are not inclined to interfere in the matter, Writ Petition is

disposed of. Rule is discharged.

(M.S.KARNIK, J.) (ACTING CHIEF JUSTICE)