Vilas Digambar Gavali vs The State Of Maharashtra And Anr
2017 Latest Caselaw 1678 Bom

                                     1              Cr.WP.1550/2017(902)

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       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            CRIMINAL APPELLATE JURISDICTION

          CRIMINAL WRIT PETITION NO. 1550 OF 2017


Vilas Digambar Gavali                         ...Petitioner
Age: Adult, 
R/o. Gurav Pimpale,
Namdeo Deokar Chawl,
Near Bhairoba Mandir,
Sangavi, Dist: Pune. 
       Vs.
1. The State of Maharashtra                   ...Respondents
     (Through Home Department,
    Mantralaya, Mumbai)

2. The Superintendent
    Yervada Central Jail, Pune. 

Mr. Sachin R. Pawar, Advocate for the Petitioner 
Mr. H.J. Dedia, A.P.P. for the State 


                             CORAM : SMT. V.K. TAHILRAMANI, &
                                         M.S. KARNIK, JJ.

DATED :12TH APRIL, 2017

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

1. Heard both sides.

2. Rule. By consent Rule is made returnable forthwith and the

2 Cr.WP.1550/2017(902)

matter is heard finally.

3. The Petitioner preferred an application for furlough on 9th

January, 2017. The learned Counsel for the Petitioner submitted

that though the police report has been received by the Authority his

application for furlough has not yet been decided. It is further

submitted that the marriage of the daughter of the Petitioner is

scheduled on 20th April, 2017. Hence, only prayer of the Petitioner

is that his application for furlough be decided at the earliest.

4. Looking to the above facts the application of the Petitioner for

furlough be decided by 18th April, 2017 and the order be

immediately communicated to the Petitioner who is in Yervada

Central Prison, Pune.

5. Rule is made absolute accordingly.

(M.S. KARNIK, J.) (SMT. V.K. TAHILRAMANI, J.)