Bombay High Court
Gajanan Shankarappa Satbhai vs The State Of Maharashtra on 29 July, 2022
Author: N.R. Borkar
Bench: Nitin Jamdar, N.R. Borkar
skn 1 138-142,167-173,201,202.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 5580 OF 2021
Munnasingh Rampalsingh @ Patel. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 5584 OF 2021
Gajanan Shankarappa Satbhai. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
Digitally
signed by
AND
SANJAY
SANJAY
KASHINATH
KASHINATH NANOSKAR
CRIMINAL WRIT PETITION NO. 5587 OF 2021
NANOSKAR Date:
2022.08.03
16:21:52
+0530
Dashrahth @ Dike Laxman Kasbe. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 5589 OF 2021
Balaram Sukrya Mhatre. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 5598 OF 2021
Sanjay Arjun Pawar. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 6270 OF 2021
Anil Sunil Tasband. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
skn 2 138-142,167-173,201,202.doc
CRIMINAL WRIT PETITION NO. 6272 OF 2021
Babu @ Babaram @ Tukaram Gore. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 6274 OF 2021
Ganesh Shivaji Gangurde. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 6276 OF 2021
Kisan Namdeo Gavali. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 6278 OF 2021
Lalchand @ Lalkand Bicchu Jha. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 6280 OF 2021
Parmeshwar Madhav Suryawanshi. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 6284 OF 2021
Ramdas Kachru Lilke. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 6536 OF 2021
skn 3 138-142,167-173,201,202.doc
Somnath Fulaji More. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
AND
CRIMINAL WRIT PETITION NO. 6539 OF 2021
Farukh Mukhtar Shaikh. ... Petitioner.
V/s.
The State of Maharashtra. ... Respondent.
Through Jail
Mr.K.V.Saste, 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.)