Narendra Lamani Giri vs Divisional Commissioner And Ors
2017 Latest Caselaw 8864 Bom

                                                                                   30. WP 4495.17.doc

Urmila Ingale

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION
                              CRIMINAL WRIT PETITION NO. 4495 OF 2017

                 Mr.Narendra Lamani Giri                                .. Petitioner
                       Vs.
                 Divisional Commissioner, 
                 Pune Division and ors.                                 .. Respondents

                 Mr.Balkrishna G.Tangsali, for the Petitioner.
                 Mrs. G.P. Mulekar, APP  for State.


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

20th NOVEMBER, 2017

ORAL JUDGMENT (PER SMT.

V .K.TAHILRAMANI, J.) :

1. Heard both sides.

2. The petitioner preferred an application for parole on

27/07/2017 on the ground of illness of his wife. The said

application was rejected by order dated 11/09/2017. Hence,

this Petition.

3. Against an order of rejection of an application for

30. WP 4495.17.doc

parole, the law provides for remedy of Appeal. The petitioner

has not exhausted that remedy. We are not inclined to directly

entertain the Petition against the order of rejection of the

application for parole and the petitioner is relegated to the

remedy available to him of preferring an appeal against the

order of rejection of his application for parole. Thus, we are not

inclined to entertain the Petition. Rule is discharged. However,

if the petitioner prefers an Appeal, the same to be disposed of on

merits as expeditiously as possible. Office to communicate this

order to the petitioner who is in Kolhapur Central Prison,

Kalamba, Kolhapur.

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