Ajit Chandrakant Rane vs The State Of Maharashtra
2016 Latest Caselaw 6976 Bom

     jdk                                                  1                                              3.crwp.3909.16.j.doc




                                                                                                                       
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CRIMINAL APPELLATE JURISDICTION
                    CRIMINAL WRIT PETITION NO. 3909 OF 2016




                                                                                              
    Ajit Chandrakant Rane                                                           ]
    C-9464, Nasik Central Prison, Nasik                                             ].. Petitioner




                                                                                             
                        Vs.

    The State of Maharashtra                                                        ].. Respondent




                                                                         
                                  ....
    Mr. Prosper D'Souza Advocate appointed for Petitioner
                                              
    Mr. Arfan Sait A.P.P. for the State
                                  ....
                                             
                                            CORAM : SMT.V.K.TAHILRAMANI AND
                                                    A.M.BADAR, JJ.

DATED : DECEMBER 06, 2016

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

    1                   Heard both sides.





    2                   The          petitioner                preferred                an        application          dated

23.5.2016 for parole on the ground of illness of his mother.

The said application was rejected by order dated 23.9.2016,

hence, this petition.

    3                   The learned A.P.P. has stated that the petitioner

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              jdk                                                  2                                              3.crwp.3909.16.j.doc

            preferred an appeal against the order of rejection.                                                             The said




                                                                                                                               
            appeal is pending.                             In view of the fact that the statutory

remedy has been availed of by the petitioner, we are not

inclined to interfere at this stage, except, to direct that the

appeal be decided expeditiously. In this view of the matter,

Rule is discharged. Petition is disposed of.

4 Office to communicate this order to the petitioner

who is in Nasik Road Central Prison, Nasik.

[ A.M.BADAR, J.] [ SMT. V.K.TAHILRAMANI,J. ]

kandarkar

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