VASUDEO VIKAS VASANT AWASTHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Deshpande, learned counsel for the Petitioner and Mr. Mirza, learned APP for the respondents.

(2.) Rule. Heard forthwith by consent of the parties.

(3.) Mr. Deshpande, learned counsel for the petitioner submitted that the petitioner has already suffered inasmuch as sentence of cut in remissions as well as permanent removal name of the petitioner from Remission Register has been imposed upon the petitioner, and. therefore, this is a fit case in which the impugned order deserves to be quashed and set aside.