Shri Gajanan S/O Devidas Kulsunge vs State Of Mah., Thr. Its Secretary ...
2021 Latest Caselaw 667 Bom

                                                                      908.cri.wp.948.2019.odt
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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH : NAGPUR

                      CRIMINAL WRIT PETITION NO.948 /2019



          Shri Gajanan s/o Devidas Kulsunge,
          Convict No.9137,
          Aged about Major, Occu: Nil,
          (Detained in Central Prison, Nagpur)                        ..... PETITIONER

                                    // VERSUS //

 1.     State of Maharashtra through
        Secretary, Home Department Mantralaya,
        Mumbai.

 2.     The Superintendent,
        Central Prison, Nagpur.                                 .... RESPONDENTS

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          Mrs. N. R. Tripathi, APP for the respondents.
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                               CORAM :            SUNIL B. SHUKRE AND
                                                  AVINASH G. GHAROTE, JJ.

DATED : 12/01/2021

ORAL JUDGMENT : (PER:- SUNIL B. SHUKRE, J.)

1] Nobody present for the petitioner.

 2]                Rule. Heard forthwith finally.


 3]                Learned APP has invited our attention to the prohibitions

contained in the Government Resolution dated 3 rd June 2017 regarding

grant of remission in sentence imposed upon the convicts under

908.cri.wp.948.2019.odt

Protection of Children From Sexual Offences Act. On going through the

Government Resolution dated 3rd June 2017, we are satisfied that the

petitioner, a convict under POCSO Act is not eligible to avail of the

benefit of remission of three months as per the Government Resolution

dated 3rd June 2017.

The Writ Petition stands dismissed. Rule is discharged.

                           JUDGE                          JUDGE



 Sarkate.