FAIK MUSHTAQ KARAMBELKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides. Rule. By consent, rule is made returnable forthwith.

(2.) This petition has been preferred by the petitioner against the transfer of the petitioner from Nasik Road Central Prison, Nasik to Kolhapur Central Prison.

(3.) The reason for the transfer is that on 8.12.2015 and 9.12.2015 many convicts had gone on hunger strike in Nasik Road Central Prison making various demands viz.:-