RAJU S/O KADUBA JADHAV Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2021-8-114
HIGH COURT OF BOMBAY
Decided on August 18,2021

Raju S/O Kaduba Jadhav Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

S.S.SHINDE,J - (1.)Rule. Rule is made returnable forthwith and heard with the consent of the learned counsel, appearing for the Petitioner, and the learned APP, appearing for the Respondent/State.
(2.)This Petition is filed for the following substantial relief :-
"(B) By Writ of Mandamus or any other appropriate writ, order or directions in the like nature to quash and set aside the order of Respondent dated 12.06.2021 (Exhibit-A) an further direct the respondent to release the Petitioner 's brother in law Amol S/o Dada Hivrale, Convict-No.16014 Central Jail Yerwada, Pune, on Emergency Parole Leave."

(3.)The convict is the brother in law of the Petitioner, who has been convicted by the Sessions Judge, Shrirampur by order dated 26/04/2011 in Sessions Case No.55 of 2009 for the offence punishable under Section 302 of the Indian Penal Code and sentenced to suffer for life imprisonment. The convict came to be arrested and had been an under-trial prisoner from 08/08/2009.


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