Asha Mahesh Gonnade vs State Of Mah. Thr. Its Addl. Chief ...
2023 Latest Caselaw 8224 Bom

                                                                                 907.wp564.2023jud.odt




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

                 CRIMINAL WRIT PETITION NO. 564 OF 2023

      Smt. Asha Mahesh Gonnade
      Aged about 48 years,
      Occupation - Household,                                              ... Petitioner
      R/o. Bastarwari Ward, Paoni,
      Tah. Paoni, Dist. Bhandara - 441910
                                Versus
1. State of Maharashtra,
      Through its Additional Chief Secretary,
      Home Department Mantralaya,
      Mumbai - 32
2. Superintendent of Jail,
      Gadchiroli Open Prison,                                            ... Respondents
      District - Gadchiroli

Mrs. Deepa I. Charlewar, Advocate for petitioner.
Ms. Nandita Tripathi, APP for respondent Nos.1 & 2.

                                       CORAM :               VINAY JOSHI, AND
                                                             VALMIKI SA MENEZES, JJ.

DATE : 10.08.2023.

ORAL JUDGMENT: (PER: Vinay Joshi,J)

Rule. Rule made returnable forthwith. Heard finally

by consent of both the learned counsel for the parties.

(2) The petitioner is convicted for the offence

punishable under Section 302 of the Indian Penal Code and

undergoing imprisonment for life.

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907.wp564.2023jud.odt

(3) It is informed that petitioner would complete 14

years of imprisonment in the month of November, 2023. The

petitioner's wife has filed representation dated 06.04.2023 with an

urge that petitioner shall be released after completion of 14 years on

account of good behaviour. According to petitioner, the said

representation has not been decided and therefore, this petition.

(4) Since, the petitioner was about to complete 14 years

of imprisonment, his case needs to be referred for proper

categorization and remission in accordance with law. The Authority

may take into account the representation while considering the

petitioner's case for remission and pass further orders in accordance

with law.

(5) In view of above, petition stands disposed of

accordingly.

(6) Fees of appointed learned counsel be paid as per

rules.

[VALMIKI SA MENEZES, J.] [VINAY JOSHI, J.] Prity

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