Ravichand Madanchand Thakur vs The State Of Maharashtra And Anr
2016 Latest Caselaw 6544 Bom

                                                                                  2. cri wp 3829-16.doc


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




                                                                                                
                          CRIMINAL WRIT PETITION NO. 3829 OF 2016




                                                                        
            Ravichand Madanchand Thakur @ Raja
            Thakur                                                       .. Petitioner

                                 Versus




                                                                       
            The State of Maharashtra & Anr.                              .. Respondents

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




                                                            
            Appearances
            Mrs. Pooja Ravichand Thakur 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 petitioner preferred an application for parole on

28.4.2016 on the ground of illness of his daughter. The

grievance of the petitioner is that though favourable police

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2. cri wp 3829-16.doc

report was received, the application of the petitioner for

parole has yet not been decided.

4. Looking to the above facts, we are of the opinion that

the following order will meet the ends of justice :-

i. The concerned Authority to decide the application of

the petitioner within a period of two weeks from the

date of communication of the order.

5. Rule is made absolute in the above terms.

      
   



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






    jfoanz vkacsjdj                                                         2 of 2