SAHEBRAO KALURAM BHINTADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) By this Petition, the Petitioner who has been convicted and sentenced to life imprisonment for offences punishable under Ss. 3(1) (2) and Sec. 3(2) of Maharashtra Control of Organised Crime Act, 1999 [for short "MCOC Act "]. On 31/8/2012, is seeking his premature release on the basis of the policy which was prevailing on the date of his conviction, that policy being more beneficial to him than the policy which came into force lateron w.e.f. 1/12/2015.