Bombay High Court
Ganesh S/O Radheshyam Sharma vs The Superintendent, Central Prison, ... on 30 October, 2018
Author: Swapna Joshi
Bench: P.N. Deshmukh, Swapna Joshi
3010wp1257.17 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL WRIT PETITION NO.1257 OF 2017
(Ganesh s/o Radheshyam Sharma vs. The Superintendent, Central Prison and another)
______________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
Shri A.S. Ghawele, Advocate h/f Mrs. S.P. Giratkar, Advocate for
petitioner.
Smt. M.H. Deshmukh, Additional Public Prosecutor for
respondents.
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CORAM : P.N. DESHMUKH AND
MRS. SWAPNA JOSHI, JJ.
DATED : OCTOBER 30, 2018 Smt. Deshmukh, learned Additional Public Prosecutor has relied upon the judgment of Division Bench of this Court in the case of Buwaji Sahadeo Hazare vs. The State of Maharashtra (2016 ALL MR (Cri) 4539).
Shri Ghawele, learned Counsel for petitioner, seeks time to study the judgment.
It is pointed out by Smt. Deshmukh, learned Additional Public Prosecutor that copy of Prison Manual is not available either in the Office of Government Pleader or High Court's Library.
Inspector General of Prison to make available copy of Prison Manual on the next date.
Stand over to 21/11/2018.
Parties to act upon copy of order duly authenticated by Court Sheristedar.
JUDGE JUDGE
khj
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