Bombay High Court
Mohd. Raees Shahjade Ansari (C-8218) vs The State Of Maharashtra on 27 August, 2021
Bench: V. K. Jadhav, Shrikant D. Kulkarni
924-crwp-798-21
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL WRIT PETITION NO. 798 OF 2021
Mohd. Raees Shahijade Ansari
(C. No.8218) ... Petitioner
Versus
The State of Maharashtra ... Respondent
....
Mr G.O. Wattamwar, APP for Respondent / State
....
CORAM : V. K. JADHAV AND
SHRIKANT D. KULKARNI, JJ.
DATE : 27th AUGUST, 2021
PER COURT:-
1. We have received this communication in writing from the
convict through Aurangabad Central Prison, Aurangabad. The same
is treated as a criminal writ petition.
2. Heard finally at admission stage.
3. We have gone through the order impugned to the petition. It
appears that the application seeking emergency parole filed by the
petitioner - convict came to be rejected on the ground that the
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petitioner has convicted under Section 307 etc. of the Indian Penal
Code and Section 3(i)(ii) under the MCOC Act. The petitioner is
convicted under the provisions of MCOC Act and sentenced to
suffer 10 years of imprisonment and fine of Rs.10,21,000/- in
default sentenced to suffer imprisonment for 8 years and 2
months.
4. The petitioner since convicted under the provisions of
MCOC Act, the petitioner's case falls in the prohibited category in
terms of amended provisions of Rule 19(1)(C) of the Maharashtra
Prisons (Mumbai Furlough and Parole) Rules, 1959.
5. We find no fault in the order passed by the authority. Hence,
we proceed to pass the following order.
ORDER
The Criminal Writ Petition is hereby dismissed.
[ SHRIKANT D. KULKARNI ] [ V. K. JADHAV ]
JUDGE JUDGE
S.P. Rane
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