Bombay High Court
Murlidhar Vitthal Hatwar (In Jail) vs State Of Maharashtra Thr. Secretary ... on 4 December, 2020
Author: Avinash G. Gharote
Bench: S.B. Shukre, Avinash G. Gharote
0412cri.wp965 of 2018.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CRIMINAL WRIT PETITION NO.965/2018
Murlidhar Vitthal Hatwar
...Versus...
State of Maharashtra, through its Secretary, Home Department, Mantralaya,
Mumbai - 32 and others
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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Ms. S.B. Khobragade, Advocate for petitioner
Shri A.A. Madiwale, APP for respondent nos.1 to 3
CORAM : SUNIL B. SHUKRE AND
AVINASH G. GHAROTE, JJ.
DATE : 04/12/2020 Heard.
Copy of letter received by the learned Additional Public Prosecutor from the Superintendent, Nagpur Central Prison, dated 04/12/2020 is tendered before this Court and it is taken on record and marked "X" for identification.
It reveals that the petitioner has been released permanently on 02/03/2020 after completion of the entire imprisonment.
The writ petition is rendered infructuous and is disposed of as infructuous.
JUDGE JUDGE
Wadkar
Digitally signed by
Shailendra Shailendra Wadkar
Wadkar Date: 2020.12.04
18:53:56 +0530