Rohidas Yashwant Gangade vs The State Of Maharashtra
2016 Latest Caselaw 7491 Bom

     jdk                                                   1                                              4.crwp.4264.16.j.doc




                                                                                                                      
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CRIMINAL APPELLATE JURISDICTION




                                                                                              
                      CRIMINAL WRIT PETITOIN NO. 4264 OF 2016

    Rohidas Yashwant Gangade                                                        ]
    C / 7133, Nasik Road Central Prison                                             ]




                                                                                             
    Nasik                                                                           ].. Petitioner

                        Vs.

    The State of Maharashtra                                                        ].. Respondent




                                                                         
                                  ....
                                              
    Mr. Prosper D'Souza Advocate appointed for the Petitioner
    Mr. Arfan Sait A.P.P. for the State
                                             
                                  ....


                                 CORAM : SMT.V.K.TAHILRAMANI &
                                         DR.SHALINI PHANSALKAR-JOSHI, JJ.

DATED : DECEMBER 20, 2016

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

    1                   Heard both sides.



    2                   Rule. By consent Rule is made returnable forthwith.





    Matter is heard finally.



    3                     The petitioner preferred an application for furlough



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              jdk                                                   2                                              4.crwp.4264.16.j.doc

on 15.1.2016. Grievance of the petitioner is that his

application has yet not been decided.

4 The learned A.P.P. stated that though the police

report was received, it was incomplete, hence, reminder was

sent to the Superintendent of Police, Thane (Rural) on

10.11.2016. The report is awaited.

Looking to the fact that the application of the

petitioner for furlough is pending since a long time, the

concerned authorities to take a decision thereon within a

period of four weeks from the date of receipt of the

communication of this order. At this stage, we are not inclined

to grant furlough and it is left to the authorities to consider the

application of the petitioner for furlough, hence, Rule is

discharged. Petition is disposed of accordingly.

[DR. SHALINI PHANSALKAR-JOSHI, J.] [ SMT.V.K.TAHILRAMANI,J. ]

kandarkar

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