Sunil Vishwanath Gaikwad vs The State Of Maharashtra
2017 Latest Caselaw 8517 Bom

                    jdk                                                 1                                              5.crwp.3601.17.j.doc


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CRIMINAL APPELLATE JURISDICTION
                                   CRIMINAL WRIT PETITOIN NO. 3601 OF 2017

                   Sunil Vishwanath Gaikwad                                                        .. Petitioner

                                       Vs.

                   The State of Maharashtra                                                        ..Respondent

                                                 ....
                   Mr. Hitesh P. Shah Advocate for Petitioner
                   Mr. Arfan Sait A.P.P. for State
                                                 ....

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

DATED : NOVEMBER 07, 2017

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

1 Heard both sides. Rule. By consent, Rule is made

returnable forthwith and matter is heard finally.

2 The prayer of the petitioner in this petition is that his

furlough appeal be decided expeditiously.

3 It is stated that the furlough appeal has already been

decided. In this view of the matter, this petition is infructous

and is disposed of as such. Rule is discharged.

[ M.S.KARNIK, J.] [ SMT.V.K.TAHILRAMANI, J.]

kandarkar

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