CHANDRADEV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard learned Counsel for the parties finally.

(2.) The petitioner in Criminal Writ Petition No.361/2020, has been lodged in Morshi Open Jail, undergoing punishment on account of conviction under Section 302 of IPC by the learned District and Sessions Judge, Shivaji Nagar, Pune, in the year 2007, from which period he is in prison. The petitioner is a permanent resident of Gram : Paniara, Post : Paniara, District : Maharajganj (U.P.).

(3.) The petitioner in Criminal Writ Petition No.362/2020 has also been lodged in Morshi Open Jail and is undergoing punishment on account of conviction for the offence under Section 302 of IPC passed by the learned District and Sessions Judge, Wardha, vide judgment dated 1/4/2009, since which date he is in prison. The petitioner is a permanent resident of Shivaji Nagar, near Railway line, Multai, Baitul Road, Taluka - Multai, District Baitul (M.P.).