STATE OF MAHARASHTRA Vs. KALABAI

JUDGEMENT

(1.) The opponent Kalabai d/o Laxman Kasabe was convicted by the Metropolitan Magistrate at Andheri for contravening externment order passed against her by Competent Authority, which is an offence punishable under section 142 of the Bombay Police Act.

(2.) On the recommendation of the Probation Officer, the learned Magistrate passed an order committing the opponent accused to the Borstal School in Yeravda Prison at Pune for a period of three years and she was directed to be kept in a separate female section of the school. This order was passed on April 21, 1976.

(3.) However, since there is no separate female section in the Borstal School attached to the said Prison at Yervada, the opponent-accused has been kept in the Yervada Prison.