Manik Ananta Patil vs The State Of Maharashtra And Ors
2017 Latest Caselaw 4401 Bom

                                                                                     1. cri wp 2614-17.doc


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

                          CRIMINAL WRIT PETITION NO. 2614 OF 2017


            Manik Ananta Patil                                              .. Petitioner

                                 Versus
            The State of Maharashtra & Ors.                                 .. Respondents

                                                    ...................
            Appearances
            Mr. N.N. Gawankar i/by
            Mr. Manas N. Gawankar Advocate for the Petitioner
            Mr. H.J. Dedhia        APP for the State
                                                    ...................



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

DATE : JULY 12, 2017.

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

1. Heard both sides.

2. The petitioner was released on parole on 23.5.2017 for

a period of 30 days on the ground of illness of his wife.

Thereafter, on 3.6.2017, the petitioner preferred an

application for extension of parole by a period of 30 days.

The case of the petitioner is that pursuant to the said

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1. cri wp 2614-17.doc

application, he was granted extension only for 15 days. The

case of the petitioner is that he has preferred his application

for parole on 10.8.2016 pursuant to which he was released

on parole on 23.5.2017. His further case is that he ought to

have been granted extension of 30 days and not 15 day as

his application was prior to the Notification dated 26.8.2016.

In view of this fact, the petitioner preferred another

application for extension of parole for a further period of 15

days. The case of the petitioner is that this application has

not yet been decided.

3. The only prayer of the petitioner is that his application

for extension of parole be decided at the earliest. In this

view of the matter, the application of the petitioner for

extension of parole by a further period of 15 days be decided

by the Authorities by 21.7.2017.

4. The learned APP to forthwith communicate this order to

the concerned Authority.

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                                                           1. cri wp 2614-17.doc

5. Rule is made absolute in the above terms.

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




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