Bombay High Court
Sharmin Manish Dham vs The State Of Maharashtra And Anr on 18 April, 2017
Author: V.K. Tahilramani
Bench: V.K. Tahilramani, M.S. Karnik
8. cri wp 893-17.doc
RMA
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 893 OF 2017
Sharmin Manish Dham .. Petitioner
Versus
The State of Maharashtra & Anr. .. Respondents
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Appearances
Mr. Daulat G. Khamkar Advocate for the Petitioner
Mr. H.J. Dedia APP for the State
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CORAM : SMT. V.K. TAHILRAMANI &
M.S. KARNIK, JJ.
DATE : APRIL 18, 2017.
ORAL ORDER [PER SMT. V.K. TAHILRAMANI, J.] :
1. Rule. By consent of the parties, Rule is made returnable forthwith and the matter is heard finally.
2. The case of the petitioner is that she is undergoing life imprisonment and she has completed 14 years of actual imprisonment. Her prayer is that the respondents be directed to decide her case expeditiously for premature release as per the guidelines of the State Government.
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3. Learned APP, on instructions, states that the case of the petitioner has been categorized and she has been placed in Category 2(c) of 2010 Guidelines. Learned APP has tendered the documents in relation thereto. The said documents are taken on record and marked "X colly" for identification. In this view of the matter, nothing further survives in this petition, hence, rule is discharged.
[ M.S. KARNIK, J. ] [ SMT. V.K. TAHILRAMANI, J. ]
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