Kishor Balasaheb Deshmukh vs The State Of Maharashtra
2016 Latest Caselaw 6734 Bom

                                                                                  9. cri wp 3862-16.doc


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




                                                                                                
                          CRIMINAL WRIT PETITION NO. 3862 OF 2016




                                                                        
            Kishor Balasaheb Deshmukh                                    .. Petitioner

                                 Versus




                                                                       
            The State of Maharashtra                                     .. Respondent

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




                                                            
            Mr. Prosper D'Souza Advocate for the Petitioner
            Mr. H.J. Dedia      APP for the State
                                              
                                     ...................
                                             
                              CORAM       : SMT. V.K. TAHILRAMANI &
                                              MRS. MRIDULA BHATKAR, JJ.

DATE : NOVEMBER 28, 2016.

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

1. Heard both sides.

2. The case of the petitioner is that as his son has expired,

he applied for parole, however, his application was rejected,

hence, this petition.

3. It is seen that against the rejection of the application

for parole, the appeal is provided. The petitioner has

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9. cri wp 3862-16.doc

preferred an appeal before the Home Department. The said

appeal is pending. In this view of the matter, the only order

that can be passed is that the appeal preferred by the

petitioner be decided at the earliest i.e within a period of 10

days from the receipt of this order.

4. Learned APP undertakes to communicate this order to

the Home Department of the State Government.

5. In view of the above, rule is discharged.

6. Office to communicate this order to the petitioner who

is in Nashik Road Central Prison.

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





    jfoanz vkacsjdj                                                         2 of 2