Devraj Venktesh Phad (C-9040) vs The State Of Maharashtra And ...
2023 Latest Caselaw 10756 Bom

2023:BHC-AUG:22481-DB


                                                         1                        1026 WP.801 n 732.2022.odt


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                       BENCH AT AURANGABAD.

                                 1026 CRIMINAL WRIT PETITION NO. 801 OF 2022

                                           DEVRAJ VENKTESH PHAD
                                                  VERSUS
                                   THE STATE OF MAHARASHTRA AD ANOTHER

                                                    AND
                                    CRIMINAL WRIT PETITION NO. 732 OF 2022

                                     DEVRAJ VENKTESH PHAD AND OTHERS
                                                  VERSUS
                                   THE STATE OF MAHARASHTRA AND OTHERS

                                                     ...
               Mr. Sudarshan J. Salunke, Advocate for Petitioners.
               Mr. M. M. Nerlikar, A.P.P. for Respondent/State Authorities.
                                                     ...


                                                  CORAM : R. G. AVACHAT and
                                                          SANJAY A. DESHMUKH, JJ.

                                                  DATE       :   17th October, 2023.

               Per Court:

               .         In view of the Apex Court judgment in case of Anil Kumar Vs.

State of Haryana, AIR 2023 Supreme Court 1759 , the issue stands

concluded. The period of interim parole granted to the prisoners on

account of Covid-19 pandemic, has been directed to be excluded from

counting the period of actual imprisonment. In view of the same, the

petitions stand disposed of.

[ SANJAY A. DESHMUKH, J. ] [ R. G. AVACHAT, J. ] nga