Zakir Ahmed Shakir Ahmed Khan vs The Superintendent Of Prisons And ...
2017 Latest Caselaw 3458 Bom

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          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                   CRIMINAL APPELLATE JURISDICTION

            CRIMINAL WRIT PETITION NO.2317 OF 2017


Zakir Ahmed Shakir Ahmed Khan                         ......Petitioner
V/s.
State of Maharashtra & Ors.                   .......Respondents


Mr. Bhavesh Thakur i/by Mr. Rahul Arote , Advocates for
Petitioner.
Mrs. G.P.Mulekar , APP for Respondent-State.


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

DATE : June 21, 2017.

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

Heard both sides.

2                Rule.



3                By consent, Rule is made returnable forthwith

and the matter is heard finally.



4                The Petitioner preferred an application for parole

on 18.12.2014. The said application and the appeal were

rejected hence, the Petitioner approached to this Court. By

Shivgan

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order dated 20.4.2017, this Court granted parole to the

Petitioner for a period of 30 days. Parole was granted to the

Petitioner on the ground that hysterectomy operation has

been advised. However, thereafter on 29.4.17, it was found

that wife of the Petitioner had lumps in the breast. The

case of the Petitioner is that his wife is required to undergo

treatment for the same hence, extension of parole is

sought.

5 Looking to the above facts, we are inclined to

extend the period of parole for a further period of 30 days.

It is made clear that under no circumstances any further

extension of parole will be granted.

6 Rule is made absolute in the above terms.

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

Shivgan