SHALINI LAXMAN CHAVAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.Jitendra Pathade, learned Counsel for the Petitioner and Ms.P.H.Kantharia, learned Government Pleader for the Respondent-State.

(2.) Petitioner before us is a 90 years old widow. She claims that her husband late Laxman R. Chavan had participated in the freedom movement in 1942. He was convicted and sentenced to imprisonment for 18 months with fine of Rs.50/- along with default stipulation under Rule 56(4) of Defence of India Rules, 1942 on 12.02.1943 for such participation. Initially he was lodged in Thane District Prison where after he was transferred to Byculla Prison on 17.04.1944. However, on 29.06.1944 he was released from prison. Laxman R. Chavan died on 12.03.1965. The only son of the Petitioner also expired thereafter.

(3.) It is stated that Petitioner had made an application before Respondent No.3 to obtain imprisonment certificate and accordingly on 18.12.1996 Respondent No.3 had issued imprisonment certificate bearing No.JJ/5629 of 1966.