Atul Ashok Deshmukh vs The State Of Maharashtra And Ors
2016 Latest Caselaw 4712 Bom

     jdk                                                  1                                              5.cri.wp.2496.16.doc


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                      
                        CRIMINAL APPELLATE JURISDICTION
                    CRIMINAL WRIT PETITION NO. 2496 OF 2016




                                                                                              
    Atul Ashok Deshmukh                                                             .. Petitioner

                        Vs.




                                                                                             
    The State of Maharashtra & Ors.                                                 .. Respondents


                                  ....
    Mr. Manas N. Gawankar Advocate for Petitioner




                                                                         
    Mrs. U.V.Kejriwal A.P.P. for the State
                                  ....        
                                 CORAM : SMT.V.K.TAHILRAMANI ACTING C.J. &
                                             
                                         MRS. MRIDULA BHATKAR, J.

DATED : AUGUST 18, 2016

ORAL JUDGMENT : [PER SMT. V.K.TAHILRAMANI, ACTING C.J. ]:

1 Heard both sides. Rule. By consent, rule is made

returnable forthwith.

2 The petitioner preferred an application for parole.

The prayer of the petitioner is that his application may be

decided expeditiously in a time bound manner.

3 In view of the above prayer, the application of the

petitioner be decided by the concerned authorities within a

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period of five weeks from the date of receipt of this order.

4 Learned A.P.P. to communicate this order to the

concerned authorities.

5 Rule is made absolute in above terms.

[ MRS. MRIDULA BHATKAR, J.] [ ACTING CHIEF JUSTICE ]

kandarkar

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