Bombay High Court
Suraj Sunil Tasband vs The State Of Maharashtra on 29 July, 2022
Author: N.R. Borkar
Bench: Nitin Jamdar, N. R. Borkar
skn 1 176-WP-6303.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 6303 OF 2021
Suraj Sunil Tasband. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
Through Jail.
Mr.J.P.Yagnik, APP for the Respondent- State.
CORAM : NITIN JAMDAR AND
Digitally
signed by
N.R. BORKAR, JJ.
SANJAY SANJAY KASHINATH KASHINATH NANOSKAR DATE : 29 July 2022. NANOSKAR Date:
2022.08.03 16:21:49 +0530 P.C. :
By this writ petition, the Petitioner is seeking to be released on emergency (Covid-19) parole. The said prayer cannot be granted for two reasons. First, the Petitioner is convicted under section 376 of Indian Penal Code. 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 section 376 of IPC 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.)