Kamlesh S/O. Janardhan Walde vs State Of Mah. Thr. D.I.G. (East), ...
2022 Latest Caselaw 13034 Bom

                                      1               wp870.2022

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

          CRIMINAL WRIT PETITION NO.870/2022

Kamlesh S/o Janardhan Walde,
age 23, C-10173, Central Prison
Nagpur, Dist. Nagpur.                         ...   Petitioner
      - Versus -
1.   State of Maharashtra,
     through D.I.G. (East), Nagpur.

2.   Superintendent of Central Prison,
     Nagpur, Dist. Amravati.                  ...   Respondents

            -----------------
Mr. A.Y. Sharma, Advocate for the Petitioner.
Ms. Nandita Tripathi, A.P.P. for Respondent Nos.1and 2.

            ----------------

            CORAM : SUNIL B. SHUKRE AND
                    M. W. CHANDWANI, JJ.

DATE : 14.12.2022

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

Heard learned counsel for the petitioner and learned

A.P.P. for respondent Nos.1 and 2, who appears by waiving

notice.

2 wp870.2022

2. Rule. Rule made returnable forthwith. Heard finally

by consent of learned counsel for the parties.

3. We direct respondent No.1 to decide the application

filed by the petitioner seeking special leave to attend his sisters

marriage which is pending since 14.11.2022 at the earliest and in

any case on or before 20.12.2022, in accordance with law.

4. Rule is made absolute in the above terms.

(M. W. CHANDWANI, J.) (SUNIL B. SHUKRE, J.)

Tambaskar.

Signed By:NILESH VILASRAO TAMBASKAR Private Secretary Date:14.12.2022 15:03