PUNJA PANDURANG GODHADE Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2021-9-127
HIGH COURT OF BOMBAY
Decided on September 28,2021

Punja Pandurang Godhade Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

N.J.JAMADAR,J. - (1.)Rule. Rule made returnable forthwith and heard finally with the consent of the learned counsel for the parties.
(2.)By this Writ Petition, the Petitioner seeks relief of modification of the order dated 20th May 2021 passed by the Respondent No.1-Authority, whereby the Petitioner has been directed to be released on Covid-19 Emergency Parole subject to deposit of cash security in the sum of Rs.10,000/-, in addition to a personal bond in the sum of Rs.10,000/- and two sureties in the sum of Rs.20,000/- each.
(3.)The Petitioner asserts that on account of long period of incarceration and poor financial position, the Petitioner is not in a position to make arrangement of cash deposit of Rs.10,000/-, and resultantly, the purpose of the order of releasing the Petitioner on Covid-19 Emergency Parole is frustrated. Hence the Petitioner prays that he may be released on furnishing a personal bond and two sureties, and the condition of cash deposit may be dispensed with.


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