Biltu Domilal Gupta vs The State Of Maharashtra
2017 Latest Caselaw 6503 Bom

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

                         CRIMINAL WRIT PETITION NO.3007 OF 2017

        Biltu Domilal Gupta (Through Jail)                   ....       Petitioner
                Versus
        The State of Maharashtra                             ....       Respondent

Mr. Prosper D'Souza, Appointed Advocate, for the Petitioner. Mrs. G.P. Mulekar, A.P.P., for the Respondent-State.

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

DATE : 23RD AUGUST, 2017.

ORAL JUDGMENT : [Per Smt. V.K. Tahilramani, J.]

1. Heard both sides.

2. Petitioner preferred an application for furlough on 16 th May

2016. His grievance is that, though he preferred an application for

furlough on 16th May 2016, till today, his application for furlough has

not been decided.

3. It is seen that the Petitioner wanted to spend his period of

furlough in the State of Jharkhand. Hence, on receiving the

application of the Petitioner for furlough, the authority sent the same

WP-3007-17.doc

to Jharkhand to obtain Police Report. However, no Police Report has

been received from the State of Jharkhand, in spite of seven

reminders.

4. In this view of the matter, as soon as the Police Report is

received, the authority to take a decision in relation to the application

of the Petitioner for furlough within a period of three week therefrom.

Thus, at this stage, we are not inclined to interfere. Writ Petition is

disposed of. Rule is discharged.

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

WP-3007-17.doc