Ramesh Krishna Bhoir vs The State Of Maharashtra
2017 Latest Caselaw 2215 Bom

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Urmila Ingale

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION
                             CRIMINAL WRIT PETITION NO. 1395  OF 2017

                 Ramesh Krishna Bhoir                      .. Petitioner
                      Vs.
                 The State of Maharashtra                  .. Respondent

                 Ms.Rohini M. Dandekar, for the Petitioner.
                 Mrs.G.P. Mulekar, APP  for State.

                                               CORAM : SMT. V.K.TAHILRAMANI &
                                                              M.S.KARNIK, JJ.

04th MAY, 2017

ORAL JUDGMENT (PER SMT.

V .K.TAHILRAMANI ) :

1. Heard both sides.

2. The petitioner preferred an application for parole on

the ground of illness of his wife. This application was preferred

on 14/03/2016. The said application was rejected on

24/06/2016. Being aggrieved thereby the petitioner preferred

an Appeal. Appeal was dismissed by order dated 29/11/2016.

Hence, this Petition.

3. Learned APP has pointed out that the petitioner had

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preferred Criminal Writ Petition No. 1426 of 2017 wherein the

petitioner was granted temporary bail by this Court by order

dated 20/04/2017. By said order the petitioner was granted

temporary bail for a period of 1 month. Learned APP further

states that pursuant to the said order, the petitioner has been

released from jail on temporary bail on 23/04/2017 for a period

of 1 month. In view of the fact that petitioner has been

released on temporary bail for a period of 1 month, we are not

inclined to interfere in the order of rejection for application for

parole. Hence, Rule is discharged.

(M.S.KARNIK, J.) (SMT. V.K.TAHILRAMANI, J.)