Umesh Anna Gauda vs The State Of Maharashtra
2023 Latest Caselaw 1319 Bom

                  ssm                                                   1          35-wp2792.18.doc

                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                           CRIMINAL APPELLATE JURISDICTION

                                      CRIMINAL WRIT PETITION NO. 2792 OF 2018

           Umesh Anna Gauda                                                 .....Petitioner

                      Vs.

           The State Of Maharashtra                                         .....Respondent

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

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

                                                          DATE :     7th FEBRUARY, 2023.

           P.C.:-

We expect that, the Jail Authority will follow the directions

issued in the Judgment dated 12th August, 2010 passed in

Criminal Writ Petition No.362 of 2010 and other connected

Petitions and the subsequent decision of this Court in the case of

Ramprakash Ramprasad Yadav V/s. The State Of Maharashtra dated 7th

January, 2023 (Criminal Writ Petition No.5471 of 2018)

At the request of learned APP stand over to 28th February, 2023.

.

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


           Digitally signed
           by SANJIV
SANJIV    SHARNAPPA
SHARNAPPA MASHALKAR
MASHALKAR Date:
           2023.02.10
           14:43:19 +0530