Pankaj Vittal Gaware vs The State Of Maharashtra And Ors
2016 Latest Caselaw 7567 Bom

                                                                                  1. cri wp 4514-14.doc


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




                                                                                                
                          CRIMINAL WRIT PETITION NO. 4514 OF 2014




                                                                        
            Pankaj Vittal Gaware                                         .. Petitioner

                                 Versus




                                                                       
            The State of Maharashtra & Ors.                              .. Respondents

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




                                                            
            Ms. Heena Suvarnakar i/by
            Mr. Kuldeep S. Patil      Advocate for the Petitioner
                                              
            Mr. Arfan Sait            APP for the State
                                      ...................
                                             
                              CORAM       : SMT. V.K. TAHILRAMANI &
                                              MRS. MRIDULA BHATKAR, JJ.

DATE : DECEMBER 21, 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 has prayed for extension of parole as he

had overstayed parole. On account of overstay, his

remissions were cut.

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1. cri wp 4514-14.doc

4. Learned APP states on instructions that the petitioner

has been released from prison after completing his period of

imprisonment. 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