Sher Sing S/O Nanak Sing Gill (C- ... vs The State Of Maharashtra And Ors
2021 Latest Caselaw 6532 Bom

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                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CRIMINAL APPELLATE JURISDICTION

                     CRIMINAL WRIT PETITION NO. 242 OF 2021

Sher Sing s/o Nanak Singh Gill (C-7983)
Aged: 34 years, Occ: Nil,
R/o. At present lodges in Nashik Central Jail,
Now Permanent address: Gurudwara Gate No. 5,
Shahidpura, Babadeep Singh, Sheheda
Harcharan Kamal Niwas, Nanded,
Tq. & Dist. Nanded.                            ...PETITIONER

         Versus

1.       State of Maharashtra
         Through Home Department,
         Mantralaya, Mumbai.

2.       The Deputy Inspector General
         Prison Central Division, Aurangabad.

3.       The Superintendent of Jail
         Central Prison, Nanded Central Prison,
         Tq. & Dist. Nanded.

4.   The Superintendent of Jail, Central Prison,
     Nashik Road, Central Prison,
     Tq. & Dist. Nashik.                         ...RESPONDENTS
                                    ...
APPEARANCES:

Mr. Prashant M. Nagargoje, Advocate for Petitioner.

Mr. J.P. Yagnik, APP for Respondent-State.
                                     ...

                                        CORAM : S. S. SHINDE &
                                                 MANISH PITALE, JJ.

RESERVED ON: 7th APRIL 2021.

PRONOUNCED ON: 20th APRIL, 2021.

Bhagyawant Punde





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JUDGMENT [PER S.S. SHINDE, J.]

.                  Rule. Rule made returnable forthwith and heard with the

consent of learned counsel appearing for the parties.

2. The Petitioner has filed this petition for following substantive

prayer:-

A. This Hon'ble Court by exercising extra ordinary powers may kindly quash and set aside order dated 10.08.2020 (Annexure-A) passed by the Respondent No. 3 Superintendent of Central Jail, Nanded and petitioner may kindly be released on emergency parole for 45 days, in view of Government Circular dated 08.05.2020 issued under Rule 19(1)(c) of the Maharashtra Prisons (Mumbai Furlough and Parole) Rules of 1959.

3. The Petitioner herein (C-7983) is convicted for the offence

punishable under Section 302 for life imprisonment and fine of Rs. 1500/-,

(in case fine is not deposited 3 months further imprisonment), in Sessions

Case No. 38 of 2006 by Sessions Court, Nanded, decided on 30.10.2009. He

is also convicted for offences punishable under Sections 4 and 25 of the

Arms Act, for 6 months imprisonment.

4. Learned counsel appearing for the Petitioner submits that,

merely because the petitioner who is convict was earlier reported late is not

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a ground to reject his prayer for emergency (Covid-19) parole. It is

submitted that the Petitioner had filed Writ Petition No. 632 of 2020 which

was decided on 16.03.2020, wherein the High Court observed that merely

because the convict has surrendered late cannot be a reason for rejecting the

prayer for release on furlough or parole. The Petitioner is in jail for last 12

years and his conduct through out the said period is satisfactory. Therefore,

learned counsel appearing for the Petitioner submits that the petition may

be allowed.

5. On the other hand, learned APP appearing for Respondent-State

submits that when the petitioner was released on furlough on 19.11.2010,

he reported late by 855 days and therefore, in view of amended Rule 19 (1)

(C) and Sub Section 2 of the Notification dated 08.05.2020 issued by the

Government of Maharashtra, Home Department, such convict is not entitled

to be released on emergency (Covid-19) parole. The Petitioner filed Criminal

Writ Petition No. 1088 of 2020 before the Bombay High Court, bench at

Aurangabad and the said petition was heard and disposed of by the Division

Bench (Coram:- T.V. Nalawade & M.G. Sewlikar, JJ.) on 06.10.2020, thereby

rejecting the prayer of the petitioner to release him on emergency (Covid-

19) parole. It is submitted that the capacity to accommodate the convicts in

Nashik Central Prison is to the extend of 3118. By end of March 2021, there

were 2664 convicts (72- women convicts and 2436 men convicts). It is

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submitted that in the Nashik Central Prison 682 more convicts can be

accommodated. In order to prevent spread of Covid-19 virus,

inmates/convicts who have been recently lodged in the said prison are kept

in isolation hall and after necessary health checkup, Covid-19 test, they are

accordingly kept in the prison. There is thermal scanning and rapid antigen

tests are conducted on regular basis. In case, anybody is tested positive one

separate isolation room No. 8 is maintained/and kept vacant for their stay

and treatment. It is submitted that, in case the Petitioner is released on

emergency (Covid-19) parole, he is likely to abscond. Therefore, learned

APP submits that the petition may be rejected.

6. We have given due consideration to the submissions of learned

counsel appearing for the petitioner and learned APP appearing for

Respondent-State. With the able assistance of learned counsel for the

Petitioner and learned APP, we have perused pleadings and grounds taken in

the petition, annexures thereto and report received from the Superintendent

of Nashik Central Prison. From perusal of order dated 06.08.2013, it

appears that the name of the Petitioner had been removed from remission

register, since, he over stayed for 855 days, when he was released on

19.11.2010 for 14 days furlough. The Petitioner had filed Writ Petition No.

1088 of 2020 before the Bombay High Court, bench at Aurangabad and the

said petition was decided by the Division Bench (Coram:- T.V. Nalawade &

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M.G. Sewlikar, JJ.) on 06.10.2020. It is noted by the Court that the

petitioner's application dated 10.08.2020 was rejected by the jail authority

on the ground that when the petitioner was released earlier on furlough in

the year 2010, he surrendered late by 855 days, though there is a condition

that the prisoner himself should return in the jail in time when released on

furlough or parole. However, it appears that since the petitioner is lodged in

Nashik Central Jail, the Court observed that the said bench has no territorial

jurisdiction to entertain the prayer of the Petitioner.

It appears that the petitioner had also filed Writ Petition No.

632 of 2020 before the Principal Seat. The said writ petition was decided on

16.03.2020 by the Division Bench (Coram:- R.K.Deshpande & Prithviraj

K.Chavan, JJ.), thereby releasing the petitioner on furlough leave for 14

days.

7. Keeping in view the reasons assigned in the impugned order

that when the petitioner was earlier released on furlough for 14 days in the

year 2010, he surrendered late by 855 days. The number of

inmates/convicts in Nashik Central Prison are less in number than the

capacity of the prison. The prison authorities are taking proper care of the

convicts to avoid contracting Covid-19 virus. We are of the opinion that,

time being there is no pressing need to release the petitioner on emergency

(Covid-19) parole.

Bhagyawant Punde





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8. In that view of the matter, the prayer of the petitioner to release

him on emergency (Covid-19) parole stands rejected. However, the

petitioner would be at liberty to apply afresh for furlough or parole as the

case may be, as per legal entitlement, however, after six months from today.

9. Rule discharged. The writ petition stands rejected accordingly.

      ( MANISH PITALE, J.)                                     (S. S. SHINDE, J.)




Bhagyawant Punde