AVINASH SHASHIKANT SAWANT Vs. STATE OF MAHARASHTRA, THROUGH ADDITIONAL DIRECTOR GENERAL OF PRISON AND INSPECTOR GENERAL OF PRISON MAHARASHTRA STATE, PUNE1

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith, and heard finally with the consent of the parties.

(3.) It is the case of the petitioner that the petitioner is undergoing life imprisonment at Nashik Road Central Prison, Nashik. The petitioner was convicted for the offence punishable under Section 302 r/w. 34 of the Indian Penal Code and sentenced to suffer life imprisonment and fine of Rs. 10,000/. The punishment was also imposed for the offence punishable under Section 392 r/w. 397 and the petitioner was sentenced to suffer seven years of imprisonment and fine of Rs.10,000/. The punishment under Section 452 r/w. 34 of the IPC of one year imprisonment and fine of Rs.2,000/ is also imposed on the petitioner. The petitioner was arrested on 09.10.2009, and since then he is in jail. On 04.08.2012, the petitioner was released on furlough, and on completion of 14 days period of furlough, the petitioner on his own surrendered in the Nashik Road Central Prison on 19.08.2012. Again with effect from 11.09.2015 till 12.10.2015, the petitioner was released on parole, and after completion of said period, the petitioner himself surrendered in prison.