ANUP PRATAPSINGH VARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rules , returnable forthwith. Heard finally by consent of parties.

(2.) Heard Mrs. Pratibha Wankhede, Advocate (appointed) for the petitioner, convict, she was assisted by Advocate Shri Ghanekar; Also heard Shri S. D. Kaldate, learned A. P. P. for State-respondent.

(3.) A letter dated 6-4-2006, sent by the petitioner to this Court, is treated as present writ petition as it questions decision of the State in respect of grant of his premature release. The petitioner has approached this Court for issuance of a writ under Article 226 of the Constitution of India for quashing order dated 25-1-2006 whereunder its earlier order dated 23-2-2005 of premature release of petitioner on completion of 26 years has been cancelled.