Bombay High Court
Futarmal Kapurji Borana vs State Of Maharashtra on 31 January, 2024
Author: A. S. Gadkari
Bench: A. S. Gadkari
2024:BHC-AS:7082-DB
Osk 203-J-Wp-3198-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 3198 OF 2022
Futarmal Kapurji Borana ] ... Petitioner
V/s.
The State of Maharashtra ] ... Respondent
Ms. Jai V. Kanade a/w. Mr. Rahul Shirgavkar for Petitioner.
Mr. J.P. Yagnik, A.P.P. for Respondent-State.
CORAM : A. S. GADKARI AND
SHYAM C. CHANDAK, JJ.
DATE : 31st January 2024.
Oral Judgment ( Per : A. S. Gadkari, J. )
1) By the present Petition received through jail, the Petitioner has
requested to pass Orders to direct the Respondent to grant him benefit of
Government Resolution (G.R.) dated 3rd June 2017 issued by the Home
Department, Government of Maharashtra, on the eve of 125 th birth
anniversary of Dr. Babasaheb Ambedkar.
2) Heard Ms. Kanade, learned Advocate appointed by Legal
Services Committee, High Court, Mumbai, to represent the Petitioner and
Mr.Yagnik, learned A.P.P. for Respondent-State. Perused entire record
produced before us.
3) Record indicates that, the Petitioner has been convicted by the
learned Additional Sessions Judge, Greater Mumbai in Sessions Case No. 270
Osk 203-J-Wp-3198-2022.doc
of 2002 by its Judgment and Order dated 23 rd November 2004 under
Sections 396, 395 and 449 of the Indian Penal Code and is sentenced to
suffer imprisonment for life on each count. The trial Court has directed that,
all the sentences imposed upon the Petitioner to run concurrently.
3.1) The Criminal Appeal No. 441 of 2005 preferred by the Petitioner
has been dismissed on merits by the co-ordinate Bench of this Court by its
Judgment and Order dated 17th December 2015.
4) The Government of Maharashtra has issued the aforestated G.R.
dated 3rd June 2017 for extending benefit of remission of specified period to
the convicts, who have undergone a particular period of imprisonment. In
the said G.R., a particular class of convicts have been excluded from getting
benefit of the said scheme. There is a caveat in the said G.R., by which the
Jail Authority has been directed that, the Superintendent of all the prisons
shall take opinion of the concerned Court, who has convicted and sentenced
the said prisoners, before extending the benefit of the said G.R.
4.1) In the case of Anil Kallappa Parshetty & Ors. Vs. The State of
Maharashtra in Criminal Writ Petition No. 3138 of 2018, this Court has held
that, the G.R. dated 3rd June 2017 is benevolent in nature to the convicts,
who have undergone particular period of sentence and the same has been
issued with avowed object of getting remission to the prisoners, who have
undergone/completed specified period of sentence.
Osk 203-J-Wp-3198-2022.doc
5) In the present case, for extending the benefit of the said G.R.
dated 3rd June 2017 the Jail Authority forwarded the proposal of Petitioner to
the learned Additional Sessions Judge, City Civil and Sessions Court, Greater
Mumbai, i.e. the concerned Court for its opinion. The learned Additional
Sessions Judge by its opinion dated 13th November 2017 was pleased to
opine that, the Petitioner is not entitled for any relief in furtherance of the
said G.R., as he has brutally murdered an innocent person while committing
the offence as contemplated under Section 396 of I.P.C.. Petitioner thereafter
had preferred Criminal Writ Petition No. 1212 of 2019 before this Court and
the co-ordinate Bench of this Court was pleased to direct the concerned
Authority to complete the procedure for getting fresh opinion for extending
benefit of the said G.R. to the Petitioner within stipulated period.
5.1) The proposal of the Petitioner was thereafter again sent to the
learned Judge of the trial Court, as per the provision in G.R. dated 3 rd June
2017. The learned Judge of the trial Court by its opinion dated 14 th
November 2019 has again opined that, the Petitioner is not entitled for any
relief as he is involved in a heinous crime. The learned Judge has relied on
the observations of this Court in the case of Satish Dada Londhe Vs. The
State of Maharashtra in Criminal Writ Petition No. 1414 of 2018, dated 1 st
February 2019, while arriving at the said conclusion. In the aforestated
admitted facts on record, present Petition is filed.
Osk 203-J-Wp-3198-2022.doc
6) Learned counsel for the Petitioner submitted that, the
Government has issued a corrigendum G.R. on 19 th November 2018 thereby
diluting the rigors as mentioned in the conditions of the said G.R. dated 3 rd
June 2017. She submitted that, the Full Bench of this Court in the case of
Yovehel s/o. Vijaykumar Gouri Vs. State of Maharashtra & Ors., reported in
2020(6) Mh.L.J. 571, has accepted the said position and has in detailed
interpreted the said G.R.. It is therefore clear that, as of today clause No.(iii)
of the conditions for exclusion of benefit to the convicts is now diluted and
the convicts under the I.P.C. are entitled to get benefit of the said G.R..
7) Record indicates that, while rejecting the proposal of the
Petitioner for second time by its opinion dated 14 th November 2019, the
learned Judge of the trial Court has clearly over looked corrigendum G.R.
dated 19th November 2018 issued by the Government and has erroneously
held that, the Petitioner is not entitled for getting benefit of the said G.R.
dated 3rd June 2017, as per the six categories mentioned in the said G.R..
8) As noted earlier, by the Corrigendum dated 19th November 2018
the said rigors have been diluted by the Government.
8.1) After taking overall view of the matter, we are of the considered
opinion that, the Petitioner deserves to be given benefit of the said G.R.
dated 3rd June 2017, though as per category No.(iii) of the said G.R. he has
been convicted under a Central Act.
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9) Petition is allowed in the aforesaid terms.
Rule is made absolute in the aforesaid terms.
10) The Prison Authority is directed to take note of the present
Judgment and accordingly extend benefit of the said G.R. dated 3 rd June
2017 to the Petitioner.
( SHYAM C. CHANDAK, J. ) ( A.S. GADKARI, J. )
OMKAR SHIVAHAR
SHIVAHAR KUMBHAKARN
KUMBHAKARN Date:
2024.02.13
17:55:55 +0530
