DAGADU SHRIPATI DOIPHODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this writ petition, the petitioner seeks a direction to the Superintendent, Yerawada Central Prison, Pune to include the petitioner in the remission register of the prison and seeks a further direction that the remission earned by him may not be deducted.

(2.) THE petitioner was convicted for offences punishable under sections 302, 304 read with 34 of the Indian Penal Code vide judgment and order of the Session Court dated 15-2-1994 passed in Sessions Case No. 426 of 1992.

(3.) IN pursuance of an order passed by the Division Bench of this Court directing the Divisional Commissioner of Police, Pune Division to release the petitioner on a 30 days parole, the petitioner was released from Yerawada central Prison on 1-4-1997. He was supposed to surrender on 2-5-1997 but did not do so. The petitioner was ultimately arrested by Wanvadi Police Station, Pune on 25-11-2001 and was therefore, late by 1668 days in surrendering.