Babulal Mancharam Soni Through ... vs The State Of Maharashtra And Anr
2016 Latest Caselaw 6543 Bom

                                                                                      3. cri wp 3933-16.doc


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




                                                                                                    
                          CRIMINAL WRIT PETITION NO. 3933 OF 2016




                                                                            
            Babulal Mancharam Soni through
            his son Kishor K.B. Soni                                         .. Petitioner

                                 Versus




                                                                           
            The State of Maharashtra & Anr.                                  .. Respondents

                                                     ...................




                                                               
            Appearances
            Ms. Alpa T. Javeri                Advocate for the Petitioner
                                              
            Mr. H.J. Dedia                    APP for the State
                                                     ...................
                                             
                              CORAM       : SMT. V.K. TAHILRAMANI &
                                               MRS. MRIDULA BHATKAR, JJ.

DATE : NOVEMBER 18, 2016.

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

1. Heard both sides.

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

3. The case of the petitioner is that his son's marriage is

to take place on 30.11.2016, hence, he has prayed for parole

leave.

            jfoanz vkacsjdj                                                                       1 of 2



                                                                        3. cri wp 3933-16.doc

4. Learned APP has produced an order dated 16.11.2016

which is taken on record and marked "X" for identification.

The said order shows that the petitioner has been granted

emergency parole for a period of five days.

5. As the marriage is to take place on 30.11.2016, the

Authorities to release the petitioner on parole from

28.11.2016 to 02.12.2016 on furnishing surety. If there is

delay in furnishing surety, the petitioner to be released on

parole for a period of five days which are to be counted from

the date of his release.

6. Rule is made absolute in the above terms.

7. The parties to act on authenticated copy of this order.

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




    jfoanz vkacsjdj                                                                2 of 2