VASHANT Vs. STATE OF MAHARASHTRA AND OTHERS

JUDGEMENT

(1.) Heard Mr. P. D. Suryawanshi, learned Advocate holding for Ms. Sharda P. Chate, Advocate for the petitioner.

(2.) At the outset, learned counsel appearing for the petitioner orally prayed for amendment to the petition. It is submitted by the learned counsel appearing for the petitioner that inadvertently, the Deputy Inspector General, Central Prison, Aurangabad is not made party to the petition who has passed the order impugned in this petition. In view of the submission of the learned counsel, the oral prayer is allowed. Leave to add the Deputy Inspector General, Central Prison, Aurangabad as party respondent no.4 is granted. Amendment to be carried out forthwith.

(3.) Considering the grievance raised in the petition being limited one, we are of the opinion that petition can be disposed of at the admission state by issuing notice of disposal.