Sanjay Tulshiram Bawankar vs Superintendent Of Jail, Central ...
2021 Latest Caselaw 1505 Bom

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                                                                            wp618.2020.odt

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


                     CRIMINAL WRIT PETITION NO.618/2020


 Sanjay Tulshiram Bawankar,
 aged about 47 Yrs., R/o At Post
 Kawatha (Kadu), Tah. Chandur
 Railway, Dist. Amravati (C/4756,
 Central Prison, Amravati Dist. Amravati).                                        ..Petitioner.

          ..Vs..

 Superintendent of Jail,
 Central Prison, Amravati,
 Dist. Amravati.                                                              ..Respondent.
 ------------------------------------------------------------------------------------------------
 Shri S.D. Chande, Advocate for the petitioner.
 Shri S.M. Ghodeswar, A.P.P. for the respondent/ State.
 ------------------------------------------------------------------------------------------------

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

DATED :- 21.1.2021

ORAL JUDGMENT (Per Sunil B. Shukre, J.)

1. Heard. Rule. Rule made returnable forthwith. Heard finally

by consent.

2. Since the petitioner from out of two earlier releases, had not

reported back on the due date of one of the earlier releases, the

petitioner has been found to be not eligible to avail of the benefit of

Government Resolution dated 8.5.2020. We do not find any illegality

wp618.2020.odt

or manifest error in such denial. The petition stands dismissed. Rule

discharged.

                               JUDGE                            JUDGE




 Tambaskar.