Paneer Selvam Subramani Pille vs The State Of Maharashtra
2016 Latest Caselaw 4811 Bom

                                                                               10b. cri wp 5124-14.doc


RMA      
                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CRIMINAL APPELLATE JURISDICTION




                                                                                                
                          CRIMINAL WRIT PETITION NO. 5124 OF 2014




                                                                        
            Paneer Selvam Subramani Pille                                .. Petitioner

                                 Versus




                                                                       
            The State of Maharashtra                                     .. Respondent

                                                  ...................
            Appearances




                                                            
            Ms. Rohini Dandekar Advocate (appointed) for the Petitioner
            Ms. V.S. Mhaispurkar APP for the State
                                              
                                     ...................
                                             
                              CORAM       : SMT. V.K. TAHILRAMANI &
                                              MRS. MRIDULA BHATKAR, JJ.

DATE : AUGUST 22, 2016.

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

1. Heard both sides.

2. Rule. By consent, Rule is made returnable forthwith.

3. The petitioner preferred an application for furlough on

29.4.2014. As he wanted to spend his period of furlough in

the State of Tamilnadu, a police report and District

Magistrate's report was called from the State of Tamilnadu.

            jfoanz vkacsjdj                                                                   1 of 2



                                                                          10b. cri wp 5124-14.doc




    The           grievance       of      the   petitioner   is     that      the      District




                                                                                          

Magistrate's Report was not received from the State of

Tamilnadu, hence, he could not be released on furlough.

4. Learned APP, on instructions, states that the said

application of the petitioner for furlough was granted and the

petitioner was released on furlough on 4.3.2015. Thereafter,

the petitioner was released on 7.4.2016 on furlough. In this

view of the matter, the petition has become infructuous,

hence, rule is discharged.

      
   



    [ MRS. MRIDULA BHATKAR, J ]                    [ SMT. V.K. TAHILRAMANI, J. ]






    jfoanz vkacsjdj                                                                     2 of 2