Raju Arjun Chavan vs State Of Maharashtra
2023 Latest Caselaw 1218 Bom

                                     DAE                                                      49-WP-497-2022.doc

                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                    CRIMINAL APPELLATE JURISDICTION

                                                 CRIMINAL WRIT PETITION NO. 497 OF 2022

                                Raju Arjun Chavan                             ...Petitioner
                                      Versus
                                State Of Maharashtra                          ...Respondent


                                None for Petitioner.
                                Mrs. M. H. Mhatre, APP for Respondent-State.


                                                                  CORAM : A. S. GADKARI AND
                                                                          PRAKASH D.NAIK, JJ.

                                                                    DATE :     6th FEBRUARY, 2023.

                                P.C.:-

1. Learned APP, on instructions submitted that, the Criminal Appeal Digitally signed by DNYANESHWAR DNYANESHWAR ASHOK ETHAPE

Nos.303 of 2014 and 647 of 2016 which were pending on the file of this ASHOK ETHAPE Date:

2023.02.09 14:24:31 +0530

Court have been decided by the co-ordinate Bench by its Judgment and

Order dated 23rd October 2018.

2. In view thereof, learned Additional Sessions Judge, Solapur is

requested to re-consider the proposal submitted by Jail Authority to it, i.e.

considering the request of Petitioner for granting remission on the occasion

of 125th Anniversary of Dr. Babasaheb Ambedkar and in pursuance of

Government Resolution dated 3rd July 2017.

3. This be done within a period of four weeks from the date of receipt of

present Order.

DAE 49-WP-497-2022.doc

4. Registrar Judicial-II, High Court of Bombay is directed to

communicate present Order to learned Additional Sessions Judge, Solapur

by all possible modes.

5. Petition is partly allowed in the aforesaid terms.

(PRAKASH D. NAIK, J.) (A. S. GADKARI, J.)