IMTIYAJBI Vs. STATE OF MAHARASHTRA PRINCIPAL SECRETARY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent heard both sides for final disposal.

(2.) The present proceeding is filed for giving directions to the respondents to pay compensation to the petitioner in respect of her illegal detention of 36 days in a prison as convict.

(3.) The petitioner was convicted in Sessions Case No.301/2000 which was pending in the Court of the learned Additional Sessions Judge Aurangabad for offence punishable under section 307 of IPC. The sentience of rigorous imprisonment of 4 years was given and a fine of Rs.500/- was imposed on her. In default of payment of fine, she was ordered to suffer rigorous imprisonment for one month. This decision was challenged by the petitioner by filing Criminal Appeal No.456/2001 in this Court. This Court dismissed the appeal by decision dated 25-4-2017. This decision was challenged by filing proceeding for special leave to appeal in the Supreme Court. By the order dated 18-8-2017 the Hon'ble Apex Court passed the following order :-