REGENT COMPUTRONICS PVT. LTD.

Subhash Hiralal Bhosale Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MARU RAM BHIMWA RAM SHANKER KRISHNA RAGHUBIR SINGH RAMPUJA SINGH NIRBHAI SINGH BALKRISHAN GUPTA VENY SINGH BABULAL GAUTAM OM PRAKASH NAGEBHUSHANAM PATNAIK RAGHUNATH SINGH JAGIR SINGH VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. MOHINDER SINGH [REFERRED TO]
UNION OF INDIA VS. SUNIL KUMAR SARKAR [REFERRED TO]
STATE OF HARYANA VS. JAI SINGH [REFERRED TO]
STATE OF MAHARASHTRA VS. SURESH PANDURANG DARVAKAR [REFERRED TO]
BHIKHABHAI DEVSHI VS. STATE OF GUJARAT [REFERRED TO]
SHARAD KESHAV MEHTA VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD BHIKU MARCHANDE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD BHIKU MARCHANDE VS. STATE OF MAHARASHTRA [REFERRED TO]
PRALHADDNYANOBA GAJBHIYE V/S THE STATE OF MAHARASHTRA AND ANOTHER [REFERRED TO]
MANJULABAI KISNA GULABE VS. STATE OF MAHARASHTRA [REFERRED TO (]
RAMCHANDRA RAGHU NAIK VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Respondents waive service. By consent rule made returnable forwith.

(2.) A very short question is involved in this petition under Article 226 of the Constitution of India. It is directed against an order passed by the Competent Authority exercising powers under Prisons (Bombay Furlough and Parole) Rules, 1959.

(3.) The petitioner is the original accused No.1 in Sessions case No.489 of 2010. He was arrested on 3rd April 2010 by Hinjewadi Police Station for offences punishable under section 376(2), 366, 342, 506(II) read with 120(B) of Indian Penal Code. On 21st October he was convicted and sentenced to suffer life imprisonment by the Sessions Court, Pune. He preferred an appeal before this Court. It appears from the record that his appeal is pending.

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SUBHASH HIRALAL BHOSALE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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