BHAGCHAND MASICHARAN DHILOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith.

(2.) Ld.A.P.P waives service.

(3.) This petition has been filed by the convict Bhagchand Masicharan Dhilor through Jail challenging the order passed by the Superintendent of Nasik Road Central Prison for deducting his remission and denying him remission by ordering his removal from the Register of remission permanently.