Nilesh William Jatanna vs The State Of Maharashtra
2016 Latest Caselaw 5506 Bom

                                                                                     5. cri wp 3009-16.doc


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




                                                                                                   
                          CRIMINAL WRIT PETITION NO. 3009 OF 2016




                                                                           
            Nilesh William Jatanna                                          .. Petitioner

                                 Versus




                                                                          
            The State of Maharashtra                                        .. Respondent

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




                                                               
            Ms. Sarojini Upadhyay                 Advocate (appointed) for the Petitioner
            Mr. Arfan Sait                     ig APP for the State
                                                     ...................
                                             
                              CORAM       : SMT. V.K. TAHILRAMANI &
                                              MRS. MRIDULA BHATKAR, JJ.

DATE : SEPTEMBER 22, 2016.

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

1. Heard both sides.

2. The prayer of the petitioner is that he be released on

parole on the ground of illness of his father.

3. The mother of the petitioner had preferred Criminal

Writ Petition No. 2734 of 2016 before this Court stating that

her son i.e the present petitioner be released on parole on

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5. cri wp 3009-16.doc

the ground of illness of his father. The said Writ Petition was

allowed by order dated 24.8.2016. As parole has already

been granted to the petitioner by order dated 24.8.2016

passed in Writ Petition No. 2734 of 2016, nothing further

survives in the present petition and the same is disposed of.

4. Rule is discharged in the above terms.

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






    jfoanz vkacsjdj                                                         2 of 2