SAGAR PUNJABRAO KAWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Ms. Udeshi, Advocate for the petitioner and Shri. Patel, APP for the respondents.

(2.) RULE. By consent, rule is made returnable forthwith.

(3.) TAKING an overall view of the situation, I am inclined to quash and set aside the order of the Deputy Inspector General of Prisons, Eastern Region, Nagpur dated 10-12-2002 as there does not appear to be any basis for apprehension expressed by him.