Manik Ananta Patil vs The State Of Maharashtra And Ors
2017 Latest Caselaw 3187 Bom

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          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                   CRIMINAL APPELLATE JURISDICTION

             CRIMINAL WRIT PETITION NO.2218 OF 2017


Manik Ananta Patil                            ......Petitioner
V/s.
The State of Maharashtra
& Ors.                                        .......Respondents


Mr. N.N.Gawankar i/by Manas N. Gawankar, Advocates for
Petitioner.
Mr. H.J.Dedia, APP for Respondent-State.


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

DATE : 14th June, 2017.

ORAL JUDGMENT (Per Smt. V.K.Tahilramani, J.) :

Heard both sides.

2 Rule. By consent, rule is made returnable

forthwith and the matter is heard finally.

3 The Petitioner was released on parole on

23.5.2017 for 30 days. Thereafter, on 3.6.2017, the

Petitioner preferred an application for extension of parole

to the Respondent No.3-Divisional Commissioner, Pune

Division, Pune. The only prayer of the Petitioner is that as

his parole is expiring on 22.6.2017, his application for

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parole be decided by 22.6.2017.

4 In view of the facts of this case, prayer is

reasonable hence, we are inclined to allow the same. The

Respondent No.3- Divisional Commissioner, Pune Division,

Pune to decide the application of the Petitioner for

extension of parole by 22.6.2017.

5 Rule is made absolute in the above terms.

6 The learned APP as well as the learned counsel

for the Petitioner to communicate this order to the

Respondent No.3- Divisional Commissioner, Pune Division,

Pune.

7 Parties to act upon an authenticated copy of this

order.

(SANDEEP K. SHINDE, J) (SMT. V.K. TAHILRAMANI, J)

Shivgan