Yogesh Pandurang Kupekar vs State Of Mah. Thr. Superintendent ...
2022 Latest Caselaw 124 Bom

                             1                           12-wp-1-2022.odt

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

             CRIMINAL WRIT PETITION NO. 1 OF 2022

     Yogesh Pandurang Kupekar,              : PETITIONER
     Aged about 48 yeas, Occ : Nil,
     (C/10251, Presently in Central Prison,
     Nagpur)

                                   VS.

 1. State of Maharashtra, Through
    Superintendent of Jail, Central Jail,
    Nagpur                                     : RESPONDENTS

 2. Divisional   Commissioner,        Nagpur
    Division, Nagpur

Mr. Raju Kadu, Advocate for the petitioner
Mr. M.K. Pathan, APP for the respondents


                          CORAM:         V.M. DESHPANDE AND
                                         G.A. SANAP, JJ.

DATE : 4th JANUARY 2022

ORAL JUDGMENT : (Per : V.M.DESHPANDE, J.)

1. Though this Writ Petition is coming up for the first time,

in view of the statement made by Shri Raju Kadu, learned counsel

for the petitioner that the petitioner is restricting his claim only in

respect of prayer clause (i), Rule. Rule is made returnable forthwith.

Heard finally.

2. The prayer clause (i) in the Writ Petition is as under :

2 12-wp-1-2022.odt

"(i) Direct to the respondent authority to decide the applications dated 1.11.2021, 10.11.2021 and 05.12.2021 (Annexure-C) for grant of emergency Covid-19 Parole Leave for the 45 days".

3. Admittedly, the applications for emergency Covid-19

parole dated 01.11.2021, 10.11.2021 and 05.12.2021 are still not

decided and are pending is the submission made by the learned

counsel for the petitioner.

4. In view of the prevailing situation of Covid, it is

expected from the Authority to decide the application for grant of

emergency Covid-19 parole as expeditiously as possible.

5. In that view of the matter, the Authority before whom

applications dated 01.11.2021, 10.11.2021 and 05.12.2021 are

pending shall decide the same within a period of eight days from the

receipt of this order.

6. With this, the Writ Petition is allowed and disposed of.

Rule is made absolute in above terms.

                 JUDGE                                  JUDGE




                                                         Digitally signed by:MILIND
                                                         P DESHPANDE
MP Deshpande                                             Signing Date:04.01.2022
                                                         18:40