Dilip Vishnu Pawar vs Dy. Director General Of Police ...
2022 Latest Caselaw 12011 Bom

                                       1                  wp30.2022

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

          CRIMINAL WRIT PETITION NO.30/2022

Shri Dilip Vishnu Pawar,
aged about 40 Yrs., Occ. Nil,
C-5338, At Kolad, Adiwashiwadi,
Tah. Roha, Distt. Raigadh (Kokan Division),
presently at Central Prison, Amravati,
Distt. Amravati.                              ...    Petitioner
      - Versus -
1.   Dy. Director General of Police,
     Prison and Reformation,
     Maharashtra State, Pune-1.

2.   Divisional Commissioner,
     Amravati Division, Amravati,
     Distt. Amravati.

3.   Superintendent of Jail,
     Central Prison, Amravati,
     Distt. Amravati.                         ...   Respondents


            -----------------
Mr. Raju L. Kadu, Advocate for the Petitioner.
Ms. Nandita Tripathi, A.P.P. for Respondent Nos.1 to 3.

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


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

DATE : 22.11.2022 2 wp30.2022

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

Heard. Rule. Rule made returnable forthwith.

Heard finally by consent of learned counsel for the parties.

2. We find that that the petitioner does not fall in any of

the prohibited categories of prisoners mentioned in the Circular

dated 25.3.2022, he being a prisoner convicted for an offence

punishable under Section 395 of the Indian Penal Code.

Therefore, there is no reason for the prison authorities to deprive

the petitioner of the facility of telephone / coin box. Accordingly,

we allow the petition and direct the respondents to provide

telephone / coin box facility to the petitioner in terms of Circular

dated 12.2.2019 and 25.3.2022 forthwith.

3. Rule is made absolute in the above terms. No costs.

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

Tambaskar.

Signed By:NILESH VILASRAO TAMBASKAR Private Secretary Date:22.11.2022 17:37