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Sheikh Jameer Sheikh Jabbar vs The Superintendent Central ...
2021 Latest Caselaw 4073 Bom

Citation : 2021 Latest Caselaw 4073 Bom
Judgement Date : 4 March, 2021

Bombay High Court
Sheikh Jameer Sheikh Jabbar vs The Superintendent Central ... on 4 March, 2021
Bench: S.B. Shukre, Avinash G. Gharote
                                                                                        1
                                                                            wp217.2021.odt

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


                     CRIMINAL WRIT PETITION NO.217/2021


 Sheikh Jameer Sheikh Jabbar,
 Convict No.C/5876, Age 35 Yrs.,
 Presently at Central Prison, Amravati.                                         ..Petitioner.

          ..Vs..

 The Superintendent Central Prison,
 Amravati.                                                                    ..Respondent.

 ------------------------------------------------------------------------------------------------
 Shri M.N. Ali, Advocate for the petitioner.
 Ms N.R. Tripathi, Additional Public Prosecutor for the respondent.
 ------------------------------------------------------------------------------------------------
                           CORAM :- SUNIL B. SHUKRE AND
                                            AVINASH G. GHAROTE , JJ.

DATED :- 4.3.2021

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

1. Heard Shri M.N. Ali, learned counsel for the petitioner

and Ms N.R. Tripathi, learned Additional Public Prosecutor who

appears by waiving notice for the respondent.

2. Rule. Rule made returnable forthwith. Heard finally by

consent.

3. We direct the respondent to decide the application of the

wp217.2021.odt

petitioner dated 14.2.2021 in accordance with law latest by 9 th March,

2021. Rule accordingly.

                               JUDGE                             JUDGE




 Tambaskar.





 

 
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