Anand Gonsalo Foss vs The State Of Maharashtra
2017 Latest Caselaw 6420 Bom

                                                                                 20. cri wp 2958-17.doc


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

                          CRIMINAL WRIT PETITION NO. 2958 OF 2017


            Anand Gonsalo Foss                                           .. Petitioner

                                 Versus
            The State of Maharashtra                                     .. Respondent

                                                  ...................
            Appearances
            Mr. Prosper D'Souza Advocate (appointed) for the Petitioner
            Mrs. G.P. Mulekar   APP for the State
                                                  ...................



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

DATE : AUGUST 21, 2017.

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

1. Heard both sides.

2. The petitioner preferred an application for furlough on

4.4.2016. The grievance of the petitioner is that his

application is not yet decided.

3. Learned APP, on instructions, states that the application

of the petitioner for furlough was not decided as the Police

jfoanz vkacsjdj 1 of 2

20. cri wp 2958-17.doc

Report was not received. Learned APP further states that as

the Police Report was received on 7.8.2017, the application

of the petitioner will be decided within three weeks from

today. In this view of the matter, the application of the

petitioner to be decided within three weeks from today.

4. Rule is made absolute in the above terms. The petition

is disposed of.

5. Office to communicate this order to the petitioner who

is lodged in Nasik Road Central Prison, Nasik.

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

jfoanz vkacsjdj 2 of 2