NAGENDRA @ GUDDU HARIHARPRASAD DUBEY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule returnable forthwith. Heard Mrs. S.P. Kulkarni, learned Counsel for the petitioner and Ms. K.S. Joshi, learned A.P.P. for the respondents. The petitioner, who has been convicted by the Additional Sessions Judge, Wardha for the offences punishable under Sections 323, 304 and 149 of the Indian Penal Code along with the other accused has sought his transfer from the Central Jail, Nagpur to the District Prison, Wardha. Reply filed on behalf of the respondent discloses that the petitioner has already made an application dt. 8.10.2012 to the competent Authority for his transfer from the Central Jail, Nagpur to the District Prison, Wardha. In the circumstance, the Writ Petition is disposed of by directing the competent Authority to take a decision on the aforesaid application made by the petitioner expeditiously and in any case, within a period of six weeks from today.