Bombay High Court
Vrushabh Pratap Chautalia vs The State Of Maharashtra on 29 July, 2022
Author: N.R. Borkar
Bench: Nitin Jamdar, N. R. Borkar
skn 1 164-WP-6095.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 6095 OF 2021
Vrushabh Pratap Chautalia. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
Through Jail.
Mr.J.P.Yagnik, APP for the Respondent- State.
Digitally
CORAM : NITIN JAMDAR AND
signed by
SANJAY
SANJAY KASHINATH
KASHINATH NANOSKAR
NANOSKAR Date:
2022.08.03
16:21:52
N.R. BORKAR, JJ.
+0530 DATE : 29 July 2022.
P.C. :
By this petition, the Petitioner is seeking to be released on emergency (Covid-19) parole. As per Rule 19(1)(C) of the Maharashtra Prison (Bombay Furlough and Parole) Rules Maharashtra Prisons, 1959 (as amended), those who are convicted under certain categories of offences such as convicts under the Special Act like Maharashtra Control of Organised Crime Act, 1999 are not entitled to be released on emergency (Covid-19) parole. Even otherwise, as per the Government Resolution dated 4 May 2022, the said policy is discontinued. Therefore, no such relief can be granted. Writ petition is rejected.
(N.R. BORKAR, J.) (NITIN JAMDAR, J.)