Rohidas Yashwant Gangade vs The State Of Maharashtra
2017 Latest Caselaw 5942 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION

                   CRIMINAL WRIT PETITION NO. 3009 OF 2017

C-7133 Rohidas Yashwant
Gangade                                                                         .. Petitioner

                    Vs.

The State of Maharashtra                                                        .. Respondent



                               ....
Ms.Rohini Dandekar Advocate appointed for Petitioner
Mr. Arfan Sait A.P.P. for the State
                               ....


                            CORAM :                         SMT.V.K.TAHILRAMANI &
                                                            DR.SHALINI PHANSALKAR-JOSHI, JJ.

                           DATED :                          AUGUST 14, 2017


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

1                   Heard both sides.



2                   The petitioner preferred an application for furlough.

The said application was rejected by order dated 2.2.2017,

hence, this petition.

3                   It is seen that against the order of rejection of


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furlough, appeal is provided. The petitioner has not exhausted

that remedy and has directly approached this Court. As the

petitioner has remedy of appeal available to him, we are not

inclined to interfere, hence, Rule is discharged. Petition is

disposed of accordingly.

[DR.SHALINI PHANSALKAR-JOSHI, J.] [ SMT.V.K.TAHILRAMANI, J.]

kandarkar

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