SIMA FIRDOS SALIM KHAN Vs. SUPERINTENDENT

JUDGEMENT

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

(2.) Present petition has been filed by the mother of accused incarcerated at Nagpur Central Prison since 2013 as a under trial. She has invoked the constitutional powers of this Court under Article 226 of the Constitution of India for following reliefs:

(3.) Heard Shri N.B.Rathod, learned advocate for the petitioner and Shri M.K.Pathan, learned Additional Public Prosecutor for the respondents/State.