Bombay High Court
Bhavji @ Bhavsingh Tulshiram Barde vs The State Of Maharashtra on 29 July, 2022
Author: N.R. Borkar
Bench: Nitin Jamdar, N.R. Borkar
skn 1 119-123,165,166,179,181,183,198,211,212.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 5032 OF 2021
Syyed Irshad Syyed Iqbal. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 5039 OF 2021
Narayan Amarnath Sharma. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
Digitally
AND
SANJAY
signed by
SANJAY
KASHINATH
CRIMINAL WRIT PETITION NO. 5044 OF 2021
KASHINATH NANOSKAR
NANOSKAR Date:
2022.08.03
16:21:50
+0530
Jayesh Raghu Mhadlekar. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 5207 OF 2021
Vishwajeet @ Sonu Kiran Thete. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 5238 OF 2021
Bhavji @ Bhavsingh Tulshiram Barde. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 5733 OF 2021
Vivek Uday Choudhary. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
skn 2 119-123,165,166,179,181,183,198,211,212.doc
CRIMINAL WRIT PETITION NO. 6192 OF 2021
Nana @ Badrinath Dashrath Barela. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 6266 OF 2021
Abhay Nana Patil. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 6308 OF 2021
Vijay Sahebrao Patil. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 6313 OF 2021
Moiz Nuruddin Bharmal. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 6318 OF 2021
Sagar Vijay Gawali. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 6529 OF 2021
Dashrath Arun Sasane. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 6583 OF 2021
Ramu @ Ramdas Rupji Bhavar. ... Petitioner.
skn 3 119-123,165,166,179,181,183,198,211,212.doc
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 6584 OF 2021
Palaji Narayan Sapariya. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
Through Jail.
Mrs.S.D.Shinde, APP for the Respondent- State.
CORAM : NITIN JAMDAR AND
N.R. BORKAR, JJ.
DATE : 29 July 2022. P.C. :
In these petitions, the Petitioners are seeking to be released on emergency (Covid-19) parole. The Petitioners have sought this relief in view of Rule 19(1)(c) of the Maharashtra Prisons (Bombay Furlough and Parole) Rules, 1959 as amended. By Government Resolution dated 4 May 2022, the policy of being released on emergency (Covid-19) parole is discontinued and those who have been released earlier have been directed to return back to the respective prison. In light thereof, the relief sought for by the Petitioners cannot be granted.
2. Writ petitions are rejected.
(N.R. BORKAR, J.) (NITIN JAMDAR, J.)