Sachin Chandrakant Dangat vs The State Of Maharashtra And Ors
2016 Latest Caselaw 6182 Bom

                                                                                  2. cri wp 3615-16.doc


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




                                                                                                
                          CRIMINAL WRIT PETITION NO. 3615 OF 2016




                                                                        
            Sachin Chandrakant Dangat                                    .. Petitioner

                                 Versus




                                                                       
            The State of Maharashtra & Ors                               .. Respondents

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




                                                            
            Mr. Mohsin Pathan i/by
            Mr. Rahul Arote        Advocate for the Petitioner
                                              
            Mr. H.J. Dedia         APP for the State
                                      ...................
                                             
                              CORAM       : SMT. V.K. TAHILRAMANI &
                                              MRS. MRIDULA BHATKAR, JJ.

DATE : OCTOBER 19, 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 who is in Yerawada Central Prison

preferred an application for furlough on 14.6.2016. The

grievance of the petitioner is that though the application was

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2. cri wp 3615-16.doc

preferred on 14.6.2016 and the police report is received, yet

his application for furlough has not been decided.

4. Looking to the above facts, it is directed that the

application of the petitioner for furlough be decided within a

period of three weeks from receipt of this order by the

concerned authorities. Rule is made absolute in the above

terms.

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






    jfoanz vkacsjdj                                                         2 of 2