Bombay High Court
Ravi Gopal Shetty vs The State Of Maharashtra on 3 January, 2020
Author: N.R.Borkar
Bench: B.P.Dharmadhikari, N.R.Borkar
1 (3)wp-1133-2014.docx
rkm
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.1133 OF 2014
Ravi Gopal Shetty ] .. Petitioner
(Through post)
vs.
The State of Maharashtra ] .. Respondent
None for the Petitioner.
Smt.Aruna S. Pai, APP for the State.
CORAM : B.P.DHARMADHIKARI &
N.R.BORKAR, JJ.
DATE : 3rd JANUARY, 2020.
P.C.:
1] The Petitioner-prisoner seeks reduction/waiver of fine
amount.
2] Learned APP has produced before the Court
communication sent by the Deputy Superintendent of Yerwada Central Prison dated 1st January, 2020 which shows that the prisoner has completed his prison term and paid fine. Therefore, he was released from prison on 19 th July, 2014. The said communication is taken on record and marked as Exhibit A. 1 of 2 ::: Uploaded on - 07/01/2020 ::: Downloaded on - 07/06/2020 07:51:03 ::: 2 (3)wp-1133-2014.docx 3] In view of the above fact, grievance does not survive. We, therefore, dispose of the Writ Petition. [N.R.BORKAR, J.] [B.P.DHARMADHIKARI, J.] 2 of 2 ::: Uploaded on - 07/01/2020 ::: Downloaded on - 07/06/2020 07:51:03 :::