Sandeep S/O Suresh Gaikwad ... vs The State Of Maharashtra And Anr
2022 Latest Caselaw 7080 Bom

Citation : 2022 Latest Caselaw 7080 Bom
Judgement Date : 22 July, 2022

Bombay High Court

Sandeep S/O Suresh Gaikwad ... vs The State Of Maharashtra And Anr on 22 July, 2022

Bench: Nitin Jamdar, N. R. Borkar

                                                                                           13-wp-3011-2021.odt
TRUPTI
SADANAND                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BAMNE
                                            CRIMINAL APPELLATE JURISDICTION

Digitally signed
by TRUPTI                                  CRIMINAL WRIT PETITION NO. 3011 OF 2021
SADANAND
BAMNE                   Sandeep s/o Suresh Gaikwad                       ...    Petitioner
Date: 2022.07.25
11:20:24 +0530                    Versus
                        The State of Maharashtra & Ors.                  ...    Respondents
                                                             .........
                        Mr. Rupesh Anil Jaiswal for the Petitioner.
                        Mrs. A.S. Pai, PP for the Respondent -State.
                                                          .........
                                                    CORAM :         NITIN JAMDAR AND
                                                                    ARUN R.PEDNEKER,JJ.

                                                    DATED :      22nd July, 2022

                        P.C. :-

1. The learned Counsel for the Petitioner has tendered compilation of

judgments in support of his proposition that the Petitioner even though

convicted under the MCOCA is entitled for furlough leave.

2. The learned PP seeks time to go through the compilation and

make submissions accordingly.

3. Stand over to 5th August, 2022.



                            ( ARUN R.PEDNEKER, J. )                      ( NITIN JAMDAR, J. )



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