LAWS(BOM)-2011-3-237

KESHAV MANIK SALGAR Vs. STATE OF MAHARASHTRA

Decided On March 16, 2011
KESHAV MANIK SALGAR Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) RULE. Rule returnable forthwith.

(2.) THE petitioner, seeks directions to quash and set aside the impugned order passed by the learned Sessions Judge-3, Aurangabad on 07/11/2009, directing permanent removal of name of the petitioner convict from remission register. The jail authorities had forwarded the proposal in respect of the petitioner for cancellation of his name from remission register, as the prisoner surrendered to jail late after 303 days. Inspector General restricted it to 156 days. The proposal was forwarded to District and Sessions Judge, Aurangabad. By common order dated 07/11/2009, the learned District and Sessions Judge-3, Aurangabad, informed the Superintendent, Central Jail, Harsul of the impugned order, alongwith orders of 10 other convict prisoners.

(3.) THIS Court had observed in para no.20 of the said judgment (supra) that in case the District and Sessions Judge finds any error of law in the order of punishment or notices any serious infirmity then the same shall be immediately brought to the notice of the concerned authorities so that the purpose of placing the relevant papers before the District and Sessions Judge is served.