Rajendra Prabhu Chikane vs Principle Secretary Home ...
2017 Latest Caselaw 9536 Bom

 Shridhar Sutar                     1                        27-WP-4909.17.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                  CRIMINAL WRIT PETITION NO. 4909 OF 2017


 Rajendra Prabhu Chikane
 Age-Adult,
 R/o. Pangaon, Tal.Barshi,
 Dist. Solapur
 At present Yerwada Central Prison, Pune             ...  Petitioner

             Versus

 1.          Principle Secretary Home Department
             State of Maharashtra,
             Mantralaya, Mumbai.

 2.          Divisional Commissioner,
             Pune Division Dist. Pune.

 3.          Jail Superintendent,
             Yerwada Central Jiil, Pune.

 4.          The State of Maharashtra                ... Respondents 

                                  .....
 Mr. Priyal G. Sarda for the Petitioner.
 Mr. Arfan Sait, A.P.P. for the State. 
                                  .....


                    CORAM : SMT. V. K. TAHILRAMANI, Acting C.J. & 
                            M. S. KARNIK, J.

DATE : 12th DECEMBER, 2017.

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  Shridhar Sutar                        2                            27-WP-4909.17.doc

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

1. Heard both the sides.

2. The petitioner preferred an application for parole. The

application for parole was granted by order dated 21/06/2016.

Pursuant to the said order, the petitioner was released on parole

on 08/07/2017 for a period of 30 days. Thereafter, the petitioner

preferred the first application for extension of parole. The said

application was granted and the parole period was extended for a

period of 30 days i.e. from 08/08/2016 to 06/09/2016.

Thereafter, the petitioner preferred second and last application for

extension of parole for further period of 30 days i.e. from

07/09/2016 to 06/10/2016. The said application was rejected.

Hence, this petition.

3. As far as the second and last application for extension of

parole is concerned, admittedly, the said application was made

within time. It is also an admitted fact that the application was

not decided within a period of 30 days and it was rejected only on

29/12/2016. The petitioner has sought extension of parole from

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Shridhar Sutar 3 27-WP-4909.17.doc

07/09/2016 to 06/10/2016, however from the date of application

till 06/10/2016 his application for extension was not decided.

Hence, on 07/10/2016, as soon as the extended period prayed for

by the petitioner got over, he surrendered back to the prison.

4. The application of the petitioner for parole was rejected on

29/12/2016 only on the ground that in view of the notification

dated 26/08/2016 parole can be granted only for a

maximum period of 60 days. It was stated on behalf of the

prosecution that as per this notification, parole can be granted

only for 45 days and extension of 15 days can be granted only

once in three years.

5. The petitioner was already granted parole for a period of 30

days from 09/07/2016, which period was further extended from

08/08/2016 to 06/09/2016. In such case the authorities

considered that the petitioner had already enjoyed parole leave for

a period of 60 days, hence, no further extension could be granted

to him. As far as this aspect is concerned, it is seen that the

application of petitioner is much prior to the notification dated

26/08/2016. This is seen from the fact that the application of the

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Shridhar Sutar 4 27-WP-4909.17.doc

petitioner for parole was granted by order dated 21/06/2016.

Pursuant to this order, he was released on parole on 08/07/2016.

Thus, the application of the petitioner for parole being much prior

to the notification dated 26/08/2016, the said notification cannot

be made retrospectively applicable to the case of the petitioner.

Thus, this notification cannot apply to the case of the petitioner.

As stated earlier, the only ground on which the petitioner has

been denied extension of parole is that in view of notification

dated 26/08/2016, parole cannot be granted for more than 60

days. As observed by us, the notification would not apply to the

case of the petitioner, hence, the order rejecting the application of

the petitioner for second extension of parole is set aside.

The appellate order is also set aside. The petitioner is granted

extension of parole for 30 days i.e. from 07/09/2016 to

06/10/2016.

6. Rule is made absolute in the above terms.

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




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