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Harishchandra Krishna Barje vs The State Of Maharashtra
2017 Latest Caselaw 8911 Bom

Citation : 2017 Latest Caselaw 8911 Bom
Judgement Date : 21 November, 2017

Bombay High Court
Harishchandra Krishna Barje vs The State Of Maharashtra on 21 November, 2017
Bench: V.K. Tahilramani
 jdk                                                1                                              17.crwp.4235.17.j.doc


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
                     CRIMINAL W.P.NO. 4235 OF 2017


Harischandra Krishna Barje                                                       ]
C/10525, Presently in Nasik Road                                                 ]
Central Prison, Nasik                                                            ].. Petitioner

                    Vs.

The State of Maharashtra                                                         ].. Respondent


                              ....
Mrs. Nasreen S.K. Ayubi Advocate appointed for the Petitioner
Mr. Arfan Sait A.P.P. for the State
                              ....


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

DATED : NOVEMBER 21, 2017

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

1                   Heard both sides.



2                   The petitioner preferred an application for furlough on

9.8.2016. The said application was rejected by order dated

3.4.2017. Being aggrieved thereby, the petitioner preferred an

appeal. The appeal was dismissed by order dated 18.8.2017,

hence, this petition.



                                                                                                    1   of  2





              jdk                                                2                                              17.crwp.4235.17.j.doc

            3                   The application of the petitioner for furlough came to

be rejected on the ground that the appeal preferred by him

against his conviction and sentence is pending before the

Supreme Court. In Notification dated 26.8.2016 it is provided

that if the appeal of the prisoner is pending before a higher

Court and he has not been granted bail by the said Court, in

such case, furlough cannot be granted to such prisoner.

Looking to these facts, we are not inclined to interfere, hence,

Rule is discharged. Petition is dismissed.

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

kandarkar

2 of 2

 
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