Bombay High Court
Ramchandra S/O Changdeo ... vs The State Of Maharashtra on 16 February, 2021
Bench: S.S. Shinde, Manish Pitale
Digitally signed
Laxmikant by Laxmikant G.
G. Chandan
Date: 2021.02.16
Chandan 11:32:39 +0530 cri.wp-555.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.555 OF 2021
Ramchandra s/o Changdeo Rashinkar ]
(Petitioner's brother in law Balasaheb s/o ]
Babasaheb Bhagat ) ]
Convict No.. 18287 confined at Yerwada Jail, Pune]
Age : 47 years, Occu : Agriculture, ]
R/o Subhashwadi Road, Inayatpur, Belapur ]
Tal. Shrirampur ]..... Petitioner.
Versus
State of Maharashtra ]
Through Superintendent ]
Yerwada Central Prison, Pune ]..... Respondents.
Mr. Rupesh Jaiswal for the Petitioner.
Mjr. J P Yagnik, APP for the Respondent/State.
CORAM : S. S. SHINDE,
MANISH PITALE, JJ
Reserved on : 11th FEBRUARY 2021
Pronounced on: 16th FEBRUARY 2021
JUDGMENT : (PER S S SHINDE, J)
1 Rule. Rule made returnable forthwith and heard finally with the
consent of the learned counsel for the parties.
2 By this Writ Petition the Petitioner seeks the following substantial
reliefs :-
"(B) By Writ of Mandamus or any other appropriate writ,
order or directions in the like nature to quash and set
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aside the orer of Respondent dated 14.12.2020 (Exhibit-
A) and further direct the respondent to release the
Petitioner's brother in law (Balasaheb Babasaheb Bhagat
Convict No.18287 Yerwada Central Jail) on Emergency
Parole Leave.
3 The present Writ Petition is filed by the brother in law of accused,
who has been convicted by the learned Sessions Judge, Newasa for the
offences punishable under Section 302 of the Indian Penal Code and sentenced
to suffer life imprisonment. The brother in law of the Petitioner is presently
confined in Central Jail, Yerwada, Pune. By this Petition the Petitioner is
seeking directions to the Respondent to release his brother in law on
emergency parole leave.
4 The learned counsel appearing for the Petitioner submits that the
Petitioner's brother in law had applied for emergency Covid-19 parole leave,
but the said application of the Petitioner's brother in law for emergency Covid-
19 parole leave has been rejected by the Respondent on the ground that the
convict is released only once on furlough leave and therefore he is not entitled
for emergency Covid-19 parole leave. The said order dated 14/12/2020 is
under challenge in the present Writ Petition by the Petitioner. It is submitted
that the Petitioner is seeking release of his brother in law on emergency parole
on the ground of pandemic Covid 19, and in view of notification dated
08/05/2020 issued by the Government of Maharashtra, the brother in law of
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the Petitioner is entitled for emergency Covid-19 Parole. It is submitted that
the brother in law of the Petitioner has been convicted under Section 302 of
the Indian penal Court and he has been sentenced to suffer life imprisonment.
5 Mr. Rupesh Jaiswal, the learned counsel appearing for the
Petitioner relied upon the Division Bench Judgment of this Court in Kavita w/o
Dilip Baviskar V/S. The State of Maharashtra in Criminal Writ Petition No.571
of 2020 in support of his contention that the ground stated in the impugned
order was wholly unsustainable. He invites our attention to the impugned
order passed by the Respondent-authority and submits that the application has
been rejected by the said jail authority relying upon the Government
Notification dated 08/05/2020 that the convicts, who have been convicted for
the offences which are punishable for more than 7 years and released twice on
parole and such convicts reported back in time on such release, are entitled for
emergency parole. It was therefore submitted that the Writ Petition deserves to
be allowed.
6 On the other hand J P Yagnik, the learned APP appearing for the
Respondent/State vehemently opposed the prayer of the Petitioner. He submits
that now the situation in Yerwada Cetnral Prison has changed substantially. It
was submitted that the number of inmates in the said prison are less than the
capacity. It was further submitted that there is no crowd in the said jail and
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that the authorities have sufficient infrastructure now to immediately take care
of any inmate or staff, who may suffer from Covid-19 virus. He therefore
submits that the Respondent-authority has rightly rejected the application of
the Petitioner's brother law for releasing him on emergency Covid-19 parole.
On this basis, it was submitted that the convict i.e. the brother in law of the
Petitioner could be permitted to apply afresh for grant of emergency Covid-19
parole leave.
7 We have given our due consideration to the rival submissions of
the learned counsel appearing for the parties. With their able assistance we
have perused the pleadings, grounds taken in the Petition and annexures
thereto, as also we have perused the record forwarded by the Respondent to
the office of the Public Prosecutor of this Court. The facts and figures stated
therein indicate that in pursuance of release of number of inmates due to
Covide-19 pandemic, now situation in the Yerwada Central Prison, Pune have
changed substantially. There can be no doubt about the fact that the Petitioner
is justified in relying upon the aforesaid judgment of this Court to claim that
the reason assigned in the impugned order is unsustainable. We are in
agreement with the said contention raised on behalf of the Petitioner and find
that the impugned order cannot be sustained.
8 But at the same time, the fact situation on ground as on today,
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cannot be ignored and, therefore, there is substance in the contention raised on
behalf of the learned APP that the request of the Petitioner for grant of
emergency Covid-19 parole leave to his brother in law needs to be considered
afresh.
9 In that view of the matter, the Writ Petition is partly allowed. The
impugned order is quashed and set aside. The convict i.e. the brother in law of
Petitioner is granted liberty to apply afresh for grant of emergency Covid-19
parole leave within one week from today. Upon filing such an application, the
Respondent-authority shall decide the same on its own merits, as expeditiously
as possible, however, within a period of two weeks from the date of filing of
such application in accordance with the Prisons (Bombay Furlough and Parole)
Rules, 1959 and keeping view the factors like the extent of spread of Covid-19
virus and conditions in jail.
10 Rule is made absolute to the above extent. The writ petition stands
disposed of accordingly.
[MANISH PITALE, J] [S. S. SHINDE , J]
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