LAWS(BOM)-2016-5-7

SANTOSH NAMDEO BHUKAN Vs. THE STATE OF MAHARASHTRA

Decided On May 05, 2016
Santosh Namdeo Bhukan Appellant
V/S
THE STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule. Respondent waives service. By consent rule made returnable forthwith.

(2.) A very short question is involved in this petition under Article 226 of the Constitution of India. It is directed against the Notification issued by the Home Department dated 23.02.2012. By this Notification, Rule 4 of the Furlough and Parole Rules was amended and after sub-rule (10), sub-rule 11 to 19 were added.

(3.) The petitioner was convicted by the learned Additional Sessions Judge, Pune under Sections 364, 302 and 201 of IPC by Judgment and Order dated 24.5.2013 passed in Sessions Case No. 105 of 2011. In our opinion, the only relevant fact is that the conviction and sentence has been interalia recorded for the offence punishable under Section 364 of IPC i.e kidnapping.