Shailendra Kumar Satyanarayan ... vs The State Of Maharashtra
2017 Latest Caselaw 6422 Bom

                                                                                 19. cri wp 2957-17.doc


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

                          CRIMINAL WRIT PETITION NO. 2957 OF 2017


            Shailendra Kumar Satyanarayan Thakur                         .. Petitioner

                                 Versus
            The State of Maharashtra                                     .. Respondent

                                                  ...................
            Appearances
            Ms. Rohini M. Dandekar Advocate (appointed) for the Petitioner
            Mr. Arfan Sait         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 parole on

11.4.2016. The grievance of the petitioner is that his

application is not yet decided.

3. It is seen that as the petitioner wanted to spend his

period of parole in Muzzafarpur in State of Bihar, his

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19. cri wp 2957-17.doc

application was sent to Muzzafarpur Police Station for police

report. The Superintendent of Police asked for some

clarification vide letter dated 2.6.2016. The necessary

clarification was sent by the Jail Authorities, however,

thereafter, no police report has been received from

Muzzafarpur. On account of the fact that the police report

was not received from Muzzafarpur, the application of the

petitioner for parole could not be decided. In this view of the

matter, the office of the Competent Authority to send

reminder to Muzzafarpur requesting for police report. As

soon as the police report is received, the application of the

petitioner for parole be decided within four weeks.

4. Rule is made absolute in the above terms.

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. ]

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