MOHAMMAD SIDDIQUI MOHAMMAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent.

(3.) The learned Counsel for the petitioner submits that the petitioner could be considered to be entitled for grant of benefit of three months remission as described in the Government Resolution dated 3. 06.2017 if, the case of the petitioner is considered to be one as falling under the general category of the Central Act. According to him, there has been many convicts under the Central Act, who have been given benefit of the Government Resolution dtd. 3/6/2017 and, therefore, the petitioner must not be treated differently.