Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Roop Khan Noor Khan vs Superintendent Of Prison, Central ...
2024 Latest Caselaw 1155 Bom

Citation : 2024 Latest Caselaw 1155 Bom
Judgement Date : 17 January, 2024

Bombay High Court

Roop Khan Noor Khan vs Superintendent Of Prison, Central ... on 17 January, 2024

Author: Vinay Joshi

Bench: Vinay Joshi

2024:BHC-NAG:827-DB
                                                                      15.wp576.2022jud.odt




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

                       CRIMINAL WRIT PETITION NO. 576 OF 2022

          Roop Khan Noor Khan (C-4519)
          Aged about 54 years, Occ. Nil,
                                                           ... Petitioner
          Central Prison, Amravati.

                          Versus
          Superintendent of Prison,
          Central Jail, Amravati,
          Tahsil and District - Amravati.                 ... Respondent


          Mr. S.R. Jaiswal, Advocate (appointed) for petitioner.
          Ms. Nandita Tripathi, APP for respondent.

                                     CORAM :       VINAY JOSHI, AND
                                                   SMT. VRUSHALI V. JOSHI, JJ.
                                     DATE    :     17.01.2024.

          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 has applied for emergency parole on

account of Covid-19 Pandamic situation. In view of decision of this

Court, in case of Pintu s/o Uttam Sonale Vs. State of Maharashtra,

2021 (1) Bom.C.R. (Cri.) 254, a convict under POSCO Act, is not

PAGE 1 OF 2

15.wp576.2022jud.odt

entitle for emergency parole. Besides that, the reason of parole on

account of pandamic situation would not survive.

(3) In view of above, the petition stands disposed of.

(4) The petitioner is at liberty to apply for regular

parole which would be considered on its own merits.

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

rules.

[VRUSHALI V. JOSHI, J.] [VINAY JOSHI, J.]

Prity

Signed by: Mrs. Prity Gabhane PAGE 2 OF 2 Designation: PA To Honourable Judge Date: 22/01/2024 11:11:01

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter