Bombay High Court
Sardar S/O. Shahvali Khan (C-6608) vs The State Of Maharashtra And Others on 9 February, 2022
Author: V.K. Jadhav
Bench: V.K. Jadhav
1 crwp 2093.19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
949 CRIMINAL WRIT PETITION NO.2093 OF 2019
SARDAR S/O. SHAHVALI KHAN (C-6608)
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr. Choudhary M.S.
APP for Respondent : Mr. R V Dasalkar
...
CORAM : V.K. JADHAV & SANDIPKUMAR C. MORE, JJ.
Dated: February 09, 2022 ...
PER COURT :-
1. Heard.
2. The learned APP submits that, in respect of the similarly placed convicts under the provisions of the TADA Act, the State has preferred S.L.P. before the Supreme Court since this Court has directed those convicts to release on furlough and those SLP's are still pending before the Supreme Court, wherein the issue is under consideration of the Supreme Court that whether the Rule 4 (13) of the Maharashtra Prisons (Bombay Furlough and Parole) Rules, 1959 can be made applicable to those convicts with retrospective effect.
aaa/-
::: Uploaded on - 10/02/2022 ::: Downloaded on - 11/02/2022 06:39:33 :::2 crwp 2093.19.odt
3. Learned APP seeks time to place on record the order passed by this Court in respect of those convicts and also the copy of the order passed by the Supreme Court indicating pendency of those SLP before the Supreme Court even at present.
4. Stand over to 23.2.2022.
( SANDIPKUMAR C. MORE, J. ) ( V.K. JADHAV, J. ) ...
aaa/-
::: Uploaded on - 10/02/2022 ::: Downloaded on - 11/02/2022 06:39:33 :::