GOURAV NARENDRA SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel for the rival parties.

(2.) By this petition, the petitioner-convict undergoing sentence has approached this Court seeking quashing and setting aside of order of the respondent No.2 i.e. Superintendent of Prison, Amravati, which according to the petitioner was not communicated to him. A further prayer is made for declaring that the opinion given by the Additional Sessions Judge, Greater Bombay, is contrary to Government Resolution (G.R.) dtd. 03/06/2017 and it is further prayed that a direction may be issued to the respondents to grant remission to the petitioner in terms of the aforesaid Government Resolution.

(3.) The petitioner was convicted for offences under Sec. 376 and 506 of the Indian Penal Code (IPC) and sentenced to suffer rigorous imprisonment for 10 years and 01 year respectively, along with sentence to pay fine in terms of judgment and order dtd. 29/03/2017 passed by the Special Court at Greater Bombay in Sessions Case No.500 of 2013.