Supreme Court - Daily Orders
Ramesh Babu Lal Shahu vs The State Of Maharashtra on 10 January, 2020
Bench: Deepak Gupta, Aniruddha Bose
ITEM NO.44 COURT NO.16 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A.No.2268/2018 IN
Special leave to Appeal (Crl.) No(s). 3867/2018
(Arising out of impugned final judgment and order dated 27-04-2018
in SLP(Crl) No. No. 3867/2018 passed by the Supreme Court Of India)
RAMESH BABU LAL SHAHU & ANR. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
IA No. 93655/2018 - CLARIFICATION/DIRECTION)
Date : 10-01-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. N.K.Sahoo,Adv.
Mr. Ram B.,Advv.
Ms. S. Pattanaik,Adv.
Mr. S.B.Sahoo,Adv.
Mr. Haresh Raichura, AOR
For Respondent(s) Mr. Rahul Chitnis,Adv.
for State of Mr. Aditya A. Pande,Adv.
Maharashtra Mr. Sachin Patil,Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Reply has not been filed despite various opportunities granted to the petitioners.
Signature Not Verified
At the time of filing, the petitioners had suffered more Digitally signed by GEETA AHUJA Date: 2020.01.10 than 22 years incarceration.
17:15:55 IST Reason: The only reason why they were not granted remission was that they overstayed the furlough/parole granted to them on two occasions for more than 600 days. This -2- overstaying of furlough/parol taken place in 1995. Now,we are in 2020.
We see no reason why these petitioners should keep languishing in jail. We grant them bail. We, therefore, direct that they shall be released on bail on furnishing bail bonds for a sum of Rs.10,000/- each to the satisfaction of the Jail Superintendent of the jail concerned.
A copy of the order be supplied to the learned counsel for the parties. We also direct that the case of premature release of the petitioners be considered by the High Court sympathetically within a period of 6 weeks.
List the matter on 27.3.2020.
(SUMAN WADHWA) (PARVEEN KUMARI PASRICHA AR CUM PS BRANCH OFFICER