LAWS(BOM)-1998-3-50

MOHAN BACCHU PATIL Vs. STATE OF MAHARASHTRA

Decided On March 31, 1998
MOHAN BACCHU PATIL Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) HEARD Mr. Gavankar for the petitioner and Ms. Kantharia, A. P. P. for the respondents.

(2.) RULE. By consent rule is made returnable forthwith and heard both sides.

(3.) THIS petition demonstrates the wholly unsatisfactory manner in which the officers at the Thane Central Prison treat, not only the prisoners, but also the orders passed by this Court in respect of the important rights of the prisoners.