Atul Ashok Deshmukh vs The State Of Maharashtra And Ors
2017 Latest Caselaw 9675 Bom

                                                                                2. CRI WP 5103-17.doc


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

                          CRIMINAL WRIT PETITION NO. 5103 OF 2017


            Atul Ashok Deshmukh                                           .. Petitioner

                                 Versus
            The State of Maharashtra & Ors.                               .. Respondents

                                                  ...................
            Appearances
            Mr. Rahul Arote Advocate for the Petitioner
            Mr. Arfan Sait APP for the State
                                                   ...................



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

DATE : DECEMBER 15, 2017.

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

1. Heard both sides.

2. By order dated 5.10.2017 of this Court in Cri. Writ

Petition No. 2370 of 2017, furlough leave was granted to the

petitioner on certain terms and conditions for a period of 14

days. Pursuant thereto, the petitioner was released on

furlough on 29.11.2017 for a period of 14 days. The

petitioner has now prayed for extension of furlough for a

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2. CRI WP 5103-17.doc

period of 14 days. In order to seek extension of furlough for

a period of 14 days, the petitioner has relied upon two

medical certificates. The first medical certificate is in

relation to mother of the petitioner which shows that she has

spinal problem and is required to undergo surgery. The

second certificate dated 14.12.2017 shows that the

petitioner is undergoing root canal treatment and bridge

insertion is also found necessary for which he is undergoing

treatment. The said procedure would take about 10 to 12

days.

3. In view of the medical certificates, we extend the

furlough period for a further period of 14 days from

14.11.2017 on the same terms and conditions that the

petitioner was released on furlough on 29.11.2017.

4. Rule is made absolute in the above terms.

[ M.S. KARNIK, J ]                            [ ACTING CHIEF JUSTICE ]




jfoanz vkacsjdj                                                                   2 of 2