Santosh Pandurang Karande vs The State Of Maharasthra
2016 Latest Caselaw 7570 Bom

                                                                                 3b. cri wp 4288-16.doc


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




                                                                                                
                          CRIMINAL WRIT PETITION NO. 4288 OF 2016




                                                                        
            Santosh Pandurang Karande                                    .. Petitioner

                                 Versus




                                                                       
            The State of Maharashtra                                     .. Respondent

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




                                                            
            Ms. Rohini Dandekar Advocate (appointed) for the Petitioner
            Mr. H.J. Dedia      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 prayer of the petitioner is that he has preferred an

application for parole dated 21.6.2016, however, till today,

his application for parole has not been decided.

            jfoanz vkacsjdj                                                                   1 of 2



                                                                3b. cri wp 4288-16.doc

4. Learned APP pointed out that the application of the

petitioner is no longer pending and it has been allowed by

order dated 5.12.2016. The order dated 5.12.2016 is taken

on record and marked "X" for identification. In view of the

fact that the application of the petitioner has been decided

and he has been granted parole, this petition has become

infructous, hence, Rule is discharged.

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






    jfoanz vkacsjdj                                                         2 of 2