Munna Gopal Thakur vs State Of Mah. Home Dep. Thr. Its ...
2021 Latest Caselaw 2323 Bom

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                                                                            wp638.2020.odt

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                        NAGPUR BENCH : NAGPUR.


                     CRIMINAL WRIT PETITION NO.638/2020

                                Munna Gopal Thakur
                                        ..Vs..
                         The State of Maharashtra and others

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 Office Notes, Office Memoranda of                             Court's or Judge's Order
 Coram, appearances, Court's Orders
 or directions and Registrar's order
                  Shri S.D. Chande, Advocate for the petitioner.
                  Ms N.R. Tripathi, A.P.P. for the respondents.



                           CORAM :-        SUNIL B. SHUKRE AND
                                           AVINASH G. GHAROTE, JJ.

                           DATED :-        4.2.2021.



                   1.          Heard.

2. The petitioner has sought declaration that rule 19(2)(B)(i) and rule 19(2)(C)(i) are ultra vires Articles 14 and 21 of the Constitution of India and contrary to the object of Prisons (Bombay Furlough and Parole) Rules, 1959 as envisaged under rule 1(A) thereof. However, this challenge appears purely academic as the application dated 10.8.2020 filed by the petitioner seeking his release on parole is still pending with the Authorities. Unless and until, this application is decided and rejected, no concrete grievance for the petitioner will arise in this case and, therefore, deciding the issue of vires of the aforestated rules would only be academic. It is well

wp638.2020.odt

settled law that the constitutionality of any provision of law is not decided for any academic purpose. We would, therefore, not entertain this petition, however, we grant liberty to the petitioner to press his application dated 10.8.2020 for its appropriate and expeditious decision. We also direct respondents to decide this application expeditiously in accordance with law, bearing in mind the law laid down by the Full Bench of this Court in its judgment dated 13th September, 2019 delivered in the case of Kantilal Nandlal Jaiswal V/s. Divisional Commissioner, Nagpur Division, Nagpur and another in Criminal Writ Petition No.1046/2018, within a period of four weeks from the date of receipt of the order. Writ petition is, therefore, disposed of accordingly.

                               JUDGE                                           JUDGE




 Tambaskar.