Shivaji Sandipan Ingale vs The State Of Maharashtra And Ors
2016 Latest Caselaw 6112 Bom

     jdk                                              1                                              6.crwp.3228.16.j.doc

                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CRIMINAL APPELLATE JURISDICTION




                                                                                                                      
                       CRIMINAL WRIT PETITION NO. 3228 OF 2016

    Shivaji Sandipan Ingale                                                         ]




                                                                                              
    Convict No. C / 15648                                                           ]
    in Yerawada Central Prison,                                                     ]
    Pune-6                                                                          ].. Petitioner




                                                                                             
                        Vs.

    The State of Maharashtra through:                                               ]
                                                                                    ]
    1. The Divisional Commissioner,                                                 ]




                                                                         
       Pune, Council Hall,                                                          ]
       Vidhan Bhavan, Pune-1                   ig                                   ]
                                                                                    ]
    2. District and Sessions Court,                                                 ]
       Pune-5                                                                       ].. Respondents
                                             
                               ....
    Mrs. Nasreen S.K. Ayubi Advocate appointed for Petitioner
          


    Mr. H.J. Dedia A.P.P. for the State
       



                                  ....


                                            CORAM : SMT.V.K.TAHILRAMANI AND
                                                    MRS. MRIDULA BHATKAR, JJ.

DATED : OCTOBER 17, 2016

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

    1                   Heard both sides.



    2                   The petitioner has preferred application seeking

    second extension of parole.                                            The petitioner preferred an

                                                                                                        1   of  2





              jdk                                              2                                              6.crwp.3228.16.j.doc

application for parole which was granted. Pursuant to the said

order, the petitioner was released on parole from 6.4.2012 to

5.5.2012. Thereafter the petitioner preferred the first

application for extension of parole. The said application was

granted and the parole period was extended from 6.5.2012 to

4.6.2012. Thereafter the petitioner preferred second

application for extension of parole. The grievance of the

petitioner is that the second application for extension of parole

has been pending with the concerned authorities since a long

time and no decision has been taken thereon.

3 The learned A.P.P. on instructions states that by order

dated 29.9.2016, the second application of the petitioner for

extension of parole came to be granted. The copy of the said

order passed by the Divisional Commissioner, Pune, dated

29.9.2016 is taken on record and marked "X" for identification.

In view of the above, nothing survives in this petition, hence,

petition is disposed of. Rule is discharged.

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

kandarkar

2 of 2