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Sachin Eknath Rao vs The State Of Maharashtra And Anr
2017 Latest Caselaw 2217 Bom

Citation : 2017 Latest Caselaw 2217 Bom
Judgement Date : 4 May, 2017

Bombay High Court
Sachin Eknath Rao vs The State Of Maharashtra And Anr on 4 May, 2017
Bench: V.K. Tahilramani
                                                                               903. wp 1802.17.doc

Urmila Ingale

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION
                               CRIMINAL WRIT PETITION NO. 1802 OF 2017

                 Sachin Eknath Rao
                 Age 31 years, R/at - Village - Vitava,
                 Taluka - Thane, Dist. Thane.
                 (At present lodged at Yerwada Central
                 Prison Pune as convict No. C- 13167)                      .. Petitioner

                         Vs.

                 1.  The State of Maharashtra

                 2.  The Superintendent, 
                 Yerwada Central Prison, Pune                               .. Respondents

                 Mr. D.G.Khamkar, 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. Rule. By consent of the parties, Rule is made

returnable forthwith and the matter is heard finally.

903. wp 1802.17.doc

3. The petitioner had sought parole on the ground that

his sister's marriage is to take place on 08/05/2017 at Kalwa

Thane. Learned APP on written instructions dated 03/05/2017

from the Superintendent of Yerwada Central Prison, Pune states

that the petitioner will be released on emergency parole to

attend marriage of his sister. The emergency parole is being

granted to him from 05/05/2017 to 09/05/2017 i.e. for a

period of 5 days.

4. In this view of the matter, we are of the opinion that

no further order is necessary. The written communication dated

03/05/2017 is taken on record and marked 'X' for identification.

Rule is discharged.

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

 
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