Ramesh Shivaji Upadhyay vs The State Of Maharashtra And Ors
2023 Latest Caselaw 11532 Bom

CAJ                                                           7-Crpil-9-2017 .doc




                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                         CRIMINAL APPELLATE JURISDICTION

            CRIMINAL PUBLIC INTEREST LITIGATION NO. 9 OF 2017

Jan Adalat Through
Shaikh Ibrahim Abdul And Anr.                             ... Petitioners

        V/s.
The State Of Maharashtra And Anr.                         ... Respondents

                                    WITH
                    CRIMINAL WRIT PETITION NO. 1335 OF 2020

Iqalak Rahim Shaikh                                       ... Petitioner

        V/s.
The State Of Maharashtra                                  ... Respondent

                                    WITH
                    CRIMINAL WRIT PETITION NO. 2761 OF 2011

Major Ramesh Shivaji Upadhyay                             ... Petitioner

        V/s.
The State Of Maharashtra                                  ... Respondent

                                    WITH
                    CRIMINAL WRIT PETITION NO. 3528 OF 2011

Ramesh Shivaji Upadhyay                                   ... Petitioner

        V/s.
The State Of Maharashtra And Ors.                         ... Respondents


Dr. Uday P. Warunjikar for Petitioner in CRPIL/9/2017.
Mrs. A. S. Pai, PP a/w Ms. Mahalakshmi Ganpathy, APP for Respondent-
State.
Ms. Shubhada Khot, Appointed Advocate for Petitioner in WP/1335/2020
as Amicus-Curaie in WP/2761/2011 & for Petitioner in WP/3528/2011.
Mr. G. S. Hedge, Senior Counsel i/b Ms. P. M. Bhansali for CIDCO.


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 CAJ                                                                    7-Crpil-9-2017 .doc



                                       CORAM : A.S. GADKARI AND
                                               SHYAM C. CHANDAK, JJ.

                                       DATE      : 8th NOVEMBER, 2023.

P.C. :

1)               Learned        PP   submitted   that,   the     Home         Department,

Government of Maharashtra has issued a Government Resolution dated 7 th

November, 2023 and constituted a Secretary Level Officers' Committee. The

said committee will take into consideration all the aspects and facets

regarding the Jail Reforms in pursuance of Judgment and Order dated 1 st

March, 2017 passed in Public Interest Litigation No. 46 of 2015 and Orders

passed subsequent thereon. She tendered across the bar a photocopy of

Government Resolution dated 7th November, 2023 issued by the Home

Department, Government of Maharashtra.

2) It is needless to mention that, the said Secretary Level Officers'

Committee will take into consideration the grievances arising out of above

mentioned Petitions before us, the various reports submitted by the

Principal District Judges who are directed to take review of jail conditions

and the suggestions/recommendations given by the learned Advocates

appearing for respective Petitioners.

3) At the request of learned APP, stand over to 17th January, 2024.

  (SHYAM C. CHANDAK, J.)                                          (A.S. GADKARI, J.)