Bombay High Court
Ronald James Alvares vs The State Of Maharashtra And Ors. on 30 April, 2026
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
6-WP-4804-2025 (CR).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIRCUIT BENCH AT KOLHAPUR
CRIMINAL APPELLATE JURISDICTION
6)CR. WRIT PETITION NO. 4804 OF 2025
WITH
7)CR. WRIT PETITION NO. 4805 OF 2025
Ronald James Alvares ...Petitioner
Versus
The State Of Maharashtra & Ors. ...Respondents
.....
Adv. Rupesh Jaiswal (through V.C.) a/w Adv. Amit Waykool, for
Petitioner.
Ms. Tejas Jayprakash Kapre, learned APP for the Respondent-State.
.....
CORAM : MADHAV J. JAMDAR &
PRAVIN S. PATIL, JJ.
DATE : 30th APRIL, 2026. P.C. : 1. Heard.
2. This is a shocking case where, by order dated 7 th March 2026, we directed that the Petitioner shall be released upon completion of 30 years of imprisonment, including remission. In fact, the Petitioner has completed 31 years of actual imprisonment, and in total has undergone 36 years of imprisonment including remission. The said order dated 7 th March 2026 has not been complied with till date.
3. Learned APP for the Respondent-State contends that approval ZIP 1 of 2 ::: Uploaded on - 30/04/2026 ::: Downloaded on - 09/05/2026 07:50:54 ::: 6-WP-4804-2025 (CR).doc has been granted for challenging the said order dated 7th March 2026.
4. It is clear that, till date, even a Special Leave Petition has not been filed. About 53 days have elapsed since the passing of the order dated 7th March 2026. The conduct of Respondent No. 1 - State of Maharashtra is in violation of the fundamental rights of the Petitioner guaranteed under Article 21 of the Constitution of India. The Respondents are directed to immediately release the Petitioner, if he has completed 30 years of imprisonment including remission.
5. Stand over to 4th May 2026. To be shown first on Board for reporting compliance of this order.
[ PRAVIN S. PATIL, J.] [MADHAV J. JAMDAR, J.]
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