LAWS(BOM)-2012-8-93

KAILAS S/O JAGANNATHRAO KHARJULE Vs. STATE OF MAHARASHTRA THROUGH THE SECRETARY OF MINISTRY OF HOME DEPARTMENT

Decided On August 17, 2012

KAILAS S/O JAGANNATHRAO KHARJULE Appellant

V/S

STATE OF MAHARASHTRA THROUGH THE SECRETARY OF MINISTRY OF HOME DEPARTMENT Respondents

Referred Judgements :-

SMT. NILABATI BEHERA VS STATE OF ORISSA [REFERRED TO]
BHIM SINGH MLA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
STATE OF MADHYA PRADESH VS. SHYAMSUNDER TRIVEDI [REFERRED TO]
D K BASU ASHOK K JOHRI VS. STATE OF WEST BENGAL :STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) The petition is coming for final hearing.

(2.) Rule was issued, and the respondents are served. Affidavit in reply is filed. The petitioner has also tendered the rejoinder.

(3.) The petition contains averments as regards confinement as follows:-

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