SHINDE MOHAN KALU Vs. STATE OF NAGALAND

JUDGEMENT

(1.) In the first call of this matter, Mr. Sachin Patil, learned counsel appearing for respondent No. 2 - State of Maharashtra submitted that the proposal for transfer of the petitioner has been approved in terms of Sec. 3 of the Transfer of Prisoners Act, 1950 with certain conditions.

(2.) We had expressed reservations about such irrelevant conditions only for the purpose of transfer of the prisoner i.e. the petitioner, including the query as to whether the appeal filed by the petitioner was pending or not.

(3.) Upon our expressing reservations, learned counsel Mr. Patil prayed for some time to re-advice the authorities concerned appropriately.