Sanjay Sadubhau Dalvi vs The State Of Maharashtra
2017 Latest Caselaw 674 Bom

                                                                                    7. cri wp 665-17.doc


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

                              CRIMINAL WRIT PETITION NO. 665 OF 2017


            Sanjay Sadubhau Dalvi                                         .. Petitioner

                                  Versus
            The State of Maharashtra                                      .. Respondent

                                                   ...................
            Appearances
            Mrs. Nasreen S.K. Ayubi 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. The petitioner preferred an application for parole on

2.5.2013. By order dated 6.12.2013, it was ordered that the

petitioner be released on parole for a period of 30 days.

Pursuant to the said order, the petitioner was released on

parole from 31.5.2014 to 30.6.2014. Thereafter, the

petitioner preferred the first application for extension of

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parole. The said application was granted and the parole

period was extended to 30.7.2014. The petitioner thereafter

preferred second application for extension of parole for a

further period of 30 days. The said application was rejected

by order dated 12.9.2014, hence, the petitioner preferred

Criminal Writ Petition No. 4887 of 2014. This Court, by order

dated 18.7.2016, granted the second extension of parole i.e

extension for a further period of 30 days i.e from 1.8.2014 to

30.8.2014. The petitioner surrendered on 18.9.2014. The

prayer of the petitioner is that his parole period be extended

by a further period of 19 days.

3. The maximum period that the parole can be granted

was 90 days. This is stated in Rule 24 of The Prisons

(Bombay) Furlough & Parole Rules, 1959, hence, no further

extension beyond the period of 90 days can be granted.

Hence, we are not inclined to interfere, hence, rule is

discharged.

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



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