Vasant Shankar Waghmare And ... vs Superintendent Of Cenral ...
2021 Latest Caselaw 774 Bom

 Judgment                                  1                         Cri.W.P.13.2021.odt


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

                    CRIMINAL WRIT PETITION NO. 13 OF 2021


 1)       Vasant Shankar Waghmare,
          Aged about 38 years, Occu. - Nil,
          R/o. At. Post. Galsure, Adiwasi Wadi,
          Tah. Shriwardhan, District Raigad,
          (Presently Central Prison Amravati
          No. 5404)

 2)       Dipak Narayan Patil,
          Aged about 40 years,
          R/o. Pitkari, Post Kusumbale,
          Tah. Alibagh, District Raigad.

                                                            .... PETITIONERS

                                    // VERSUS //

          Superintendent of
          Central Prisoner, Amravati,
          District Amravati.
                                                .... RESPONDENT
  ______________________________________________________________
      Shri S. D. Chande, counsel for the petitioners.
      Miss T. H. Khan, A.P.P. for the respondent.
 ______________________________________________________________

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

DATED : 13th January, 2021.

ORAL JUDGMENT : (Per : SUNIL B. SHUKRE, J.)

1. Issue notice for final disposal at admission stage to the

respondent. Learned A.P.P. waives service of notice for respondent.

Judgment 2 Cri.W.P.13.2021.odt

2. Heard. Rule. Rule made returnable forthwith.

3. Heard finally by consent of the learned counsel appearing

for the parties.

4. The petitioner is demanding access of telephone facility

available in the prison. The issue is squarely covered by the view taken

by this Court in the case of Dhirendera Vijay Yadav Vs. Dy. Director

General of Police, decided on 02.01.2020.

5. Accordingly, the petition is allowed.

Respondent is directed to provide telephone facility to the

petitioner in terms of circular dated 12.02.2019, provided they fulfills

all other conditions contained therein.

Rule accordingly. No costs.

(AVINASH G. GHAROTE, J.) (SUNIL B. SHUKRE J.)

Kirtak