Mohammad Imran Nazir Ahamad ... vs The State Of Maharashtra
2017 Latest Caselaw 4215 Bom

                                                                                 19. cri wp 2250-17.doc


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

                          CRIMINAL WRIT PETITION NO. 2250 OF 2017


            Mohammad Imran Nazir Ahamad Ansari                           .. Petitioner

                                 Versus
            The State of Maharashtra                                     .. Respondent

                                                  ...................
            Appearances
            Ms. Rohini M. Dandkear Advocate (appointed) for the Petitioner
            Ms. M.H. Mhatre        APP for the State
                                                  ...................



                              CORAM       : SMT. V.K. TAHILRAMANI &
                                              SANDEEP K. SHINDE, JJ.

DATE : JULY 7, 2017.

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

1. Heard both sides.

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

application for furlough on 21.6.2016. Though he had

preferred the application in the month of June 2016 and the

police report was received, no decision has been taken on his

application for furlough.

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19. cri wp 2250-17.doc

3. Learned APP states on instructions that the application

of the petitioner for furlough was granted by order dated

7.6.2017 and pursuant thereto, he has been ordered to be

released on furlough for a period of 28 days. In this view of

the matter, nothing survives in this petition. The same is

disposed of as infructuous. Rule is discharged.

[ SANDEEP K. SHINDE, J. ]             [ SMT. V.K. TAHILRAMANI, J. ]




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