MOHD ASIF MOHD HANIF Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent.

(2.) This is a petition by the prisoner, who has been convicted for offence punishable under section 302 of Indian Penal Code. The petitioner claims to have been convicted in 1993, and he is in jail since 24th October, 1991, i.e., from the date of arrest.

(3.) As the petitioner is in prison and mostly he does not possess the documents of punishments of forfeiture of remission imposed on him during his jail term, the writ petition does not accompany those documents of two punishments. Petitioner prays for a direction for production of relevant documents, and upon production, the relief that the punishment of forfeiture of remission imposed on him be set aside.