RAMESH SHANKAR KOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Gaurav Singh Sengar, learned counsel (appointed) for the petitioner and Shri Thakre, learned Additional Public Prosecutor for respondent Nos. 1 to 3 / State.

(2.) The petitioner is a life convict who is undergoing his sentence in District Open Prison, Yerwada, Pune. He challenges an order dated 21/05/2017 passed by the respondent No. 3 - The Superintendent of Prison, District Open Prison, Yerwada, whereby remission of 1529 days earned by the convict came to be forfeited.

(3.) It is alleged that on 30/12/2014, the petitioner on the false pretext to attend nature's call, escaped from the custody of the prison guard illegally and infringed the law and regulations of the jail, and thereby committed crime under Sec. 224 of the Indian Penal Code.