Atul Ashok Deshmukh vs The Commissioner Of Police And Ors
2016 Latest Caselaw 4713 Bom

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                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                      
                        CRIMINAL APPELLATE JURISDICTION
                    CRIMINAL WRIT PETITION NO. 2569 OF 2016




                                                                                              
    Shri. Atul Ashok Deshmukh                                                       .. Petitioner

                        Vs.




                                                                                             
    The Commissioner of Police
    Navi Mumbai & Ors.                                                              .. Respondents


                                  ....




                                                                         
    Mr. Mohsin Pathan i/b Mr. Rahul Arote 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 has impugned the order dated 27 th

May, 2016. This order was passed in relation to the application

of the petitioner for furlough. In the said order, it is stated that

the petitioner to furnish surety who is residing 200 kms. away

from the place of the incident. The petitioner was aggrieved by

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this fact, however, now it is stated that the petitioner is able to

furnish surety from a place which is at a distance of 100 kms.

away from the place of the incident. In this view of the matter,

the order dated 27th May, 2016 is maintained, however, the

distance mentioned therein i.e. 200 kms. is reduced to 100

kms.

3 Rule is made absolute in above terms.

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

kandarkar

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