AMBARISHI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate for the petitioner and the learned Addl. Public Prosecutor for the respondents.

(2.) Rule. Rule made returnable forthwith. By consent, heard finally.

(3.) Learned Advocate for the petitioner submits that the petitioner is convict lodged at Central Prison, Aurangabad. The petitioner was awarded conviction by the judgment and order of the learned Sessions Judge, Solapur. Learned Advocate for the petitioner submitted that the petitioner completed his actual imprisonment of 14 years and 05 months. He invited our attention to the prayers in the petition which read as under:-