ASHOK MANGAL SHENDRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms.Nandita Dubey, learned counsel for the petitioner and Mr.Mujumdar, learned A.P.P., for respondents.

(2.) By this petition, the petitioner challenges the punishment imposed upon him by the jail authorities. The petitioner is undergoing life imprisonment at Central Jail, Nagpur, for having committed offence under Section 302 read with section 34 of Indian Penal Code.

(3.) The petitioner was granted furlough in the year 1998. He was late by 62 days. By way of cut in remission in the ratio 1 : 3 was imposed upon him by the Superintendent of Prison which was approved by the competent authority. In the year 1999, the petitioner was again granted parole. He surrendered late by one day. No punishment was imposed on him. In the year 2001 the petitioner was granted parole for 15 days. He surrendered late by 34 days. Punishment by way of cut in the remission in the ratio 1 : 5 was imposed, which was also approved by the competent authority. On this occasion the petitioner had to be arrested. Again in the years 2003 and 2005 the petitioner was granted parole. On these occasions he surrendered late by 95 and 104 days respectively. Punishment by way of cut in remissions in the ratio 1 : 5 was imposed by the Superintendent of Prison, which was approved by the competent authority.