Sunil Baban Pingale vs The State Of Maharashtra
2017 Latest Caselaw 9803 Bom

                                                                                  5. cri. wp 4978-17.doc


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

                          CRIMINAL WRIT PETITION NO. 4978 OF 2017


            Sunil Baban Pingale                                           .. Petitioner

                                 Versus
            The State of Maharashtra                                      .. Respondent

                                                  ...................
            Appearances
            Mr. Prosper D'Souza Advocate (appointed) for the Petitioner
            Mr. Arfan Sait      APP for the State
                                                   ...................



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

DATE : DECEMBER 19, 2017.

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

1. Heard both sides.

2. The grievance of the petitioner is that the Writ Petition

which he had preferred praying for furlough has not yet been

decided.

3. It is to be noted that the petitioner had preferred the

present Writ Petition on 18.10.2017. Prior to that, the

jfoanz vkacsjdj 1 of 2

5. cri. wp 4978-17.doc

petitioner had sent communication through jail vide Outward

No. 14071/16 praying for furlough. This communication was

numbered as Cri. Writ Petition No. 4582 of 2016. The said

Writ Petition has already been decided by this Court. In view

of these facts, the present petition has become infructuous.

Rule is discharged.

4. Office to communicate this order to the petitioner who

is in Yerwada Central Prison, Pune.

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




jfoanz vkacsjdj                                                         2 of 2