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Chandra Rama Pujari @ Shankar @ ... vs The State Of Maharashtra
2017 Latest Caselaw 671 Bom

Citation : 2017 Latest Caselaw 671 Bom
Judgement Date : 10 March, 2017

Bombay High Court
Chandra Rama Pujari @ Shankar @ ... vs The State Of Maharashtra on 10 March, 2017
Bench: V.K. Tahilramani
                                                                                    5. cri wp 653-17.doc


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

                              CRIMINAL WRIT PETITION NO. 653 OF 2017


            Chandra Rama Pujari @ Shankar @
            Sanjay Suvarn @ Nagesh Vishnu Pawar .. Petitioner

                                  Versus
            The State of Maharashtra                                      .. Respondent

                                                   ...................
            Appearances
            Mr. Prosper D'Souza Advocate (appointed) for the Petitioner
            Mr. H.J. Dedia      APP for the State
                                      ...................


                              CORAM        : SMT. V.K. TAHILRAMANI &
                                               REVATI MOHITE DERE, JJ.

DATE : MARCH 10, 2017.

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

1. Heard both sides.

2. It is the case of the petitioner that he preferred an

application for parole on 03.05.2016 on the ground of illness

of his mother. The grievance of the petitioner is that though

the application for parole was preferred on 03.05.2016, the

said application has not been decided yet, hence, this

jfoanz vkacsjdj 1 of 2

5. cri wp 653-17.doc

petition.

4. Learned APP, on instructions, states that the application

of the petitioner for parole has been considered and it has

been rejected by order dated 9.3.2017. Copy of the said

order is taken on record and marked 'X' for identification.

Now, the petitioner has a remedy of preferring appeal

against the said order of rejection. In case, the appeal is

preferred, the same to be considered expeditiously by the

concerned authorities.

5. In view of the above facts, the grievance of the

petitioner does not survive, hence, rule is discharged.




[ REVATI MOHITE DERE, J. ]            [ SMT. V.K. TAHILRAMANI, J. ]




jfoanz vkacsjdj                                                        2 of 2



 

 
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