Bombay High Court
Farooq Illiyas Motorwala vs The State Of Maharashtra And Ors on 8 July, 2024
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 9 WP 1527-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO.2559 of 2024
IN
CRIMINAL WRIT PETITION NO. 1527 OF 2019
WITH
CRIMINAL WRIT PETITION NO. 1527 OF 2019
Farooq Illyas Motorwala .. Applicant
Versus
The State of Maharashtra and ors .. Respondents
...
Mr. Mohd Irshad Hanif (through V.C) for the petitioner.
Dr.A.A. Takalkar, APP for the State.
CORAM:BHARATI DANGRE &
MANJUSHA DESHPANDE,JJ.
DATED : 8th JULY, 2024 P.C:-
1 Let the learned APP produce before us the Maharashtra Prisons (Mumbai Furlough and Parole) (Amendment) Rules, 2018, as according to the learned counsel, the amendment contradicts the entire object of the prison system and releasing the prisoners on Parole and Furlough, the prominent object of making the facility available, is to maintain the continuity of outside life, despite the fact that the prisoner is incarcerated and his release would maintain his social and family ties.
Tilak ::: Uploaded on - 10/07/2024 ::: Downloaded on - 11/07/2024 03:34:35 ::: 2/2 9 WP 1527-19.doc Let the notification be produced by the learned APP.
Re-notify to 10/7/2024.
(MANJUSHA DESHPANDE,J) (BHARATI DANGRE, J.) Tilak ::: Uploaded on - 10/07/2024 ::: Downloaded on - 11/07/2024 03:34:35 :::