Akbar Khan Ajmer Khan vs The State Of Maharashtra
2017 Latest Caselaw 9371 Bom

                                                                    28. Cri. WP 4177-17.doc

DDR

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CRIMINAL APPELLATE JURISDICTION
                           WRIT PETITION NO. 4177 OF 2017


       Akbar Khan Ajmer Khan                                        .. Petitioner
            Vs.
       The State of Maharashtra                                     .. Respondent
                                  ...........
       Ms. Rohini M. Dandekar, Advocate appointed for the petitioner.

       Mrs. G.P. Mulekar, A.P.P. - State. 
                                      ...........

                        CORAM : SMT. V.K. TAHILRAMANI ACTING C.J.  
                                       AND M.S.KARNIK, J.

DATE : 6th DECEMBER, 2017.

ORAL JUDGMENT (PER SMT. V.K. TAHILRAMANI, J.):-

Heard both sides.

2. The case of the petitioner is that he preferred an

application for parole on 19/1/2017. The said application came

to be rejected by order dated 29/5/2017. The grievance of the

petitioner is that though he preferred appeal against order of

rejection, his appeal was not decided. Thereafter, the appeal of

28. Cri. WP 4177-17.doc

the petitioner has been decided by order dated 13/9/2017.

Hence, nothing survives in this petition.

3. Rule is discharged.

(M.S.KARNIK, J.) (ACTING CHIEF JUSTICE)