GAJANAN MAHADEO SATPUTE Vs. GOVERNMENT OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith and heard finally with consent of the learned counsel for the parties.

(2.) On April 07, 2010, the petitioner having facilitated the escape of an undertrial namely Pramod Rewatkar was charge-sheeted in Form-1 by the Authority.

(3.) Subsequent thereto, he was served with the charge-sheet and an offence came to be registered against him vide Crime No.152 of 2010 for an offence punishable under Ss. 224 and 225 of the Indian Penal Code.