Sandip Alias Babu Bhausaheb Kate vs The State Of Maharashtra
2017 Latest Caselaw 8915 Bom

 jdk                                               1                                              14.crwp.3853.16.j.doc



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
                CRIMINAL WRIT PETITION NO. 3853 OF 2016

Sandip @ Babu Bhausaheb
Kate                                                                             .. Petitioner

                    Vs.

The State of Maharashtra                                                         ..Respondent


                             ....
Ms. Rohini M. Dandekar Advocate appointed for Petitioner
Mrs. G.P.Mulekar 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 prayer of the petitioner is that he be released on

parole.            The petitioner was undergoing life imprisonment in

Nasik Road Central Prison, Nasik                                              as he was convicted and

sentenced to life. The learned A.P.P. informed the Court that

the petitioner had preferred appeal against his conviction and

sentence to the Supreme Court and the Supreme Court has

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acquitted the petitioner from all the charges. Pursuant thereto,

the petitioner has been released from prison on 14.10.2017.

The Nominal Chart showing the date of release of the present

petitioner is taken on record and marked "X" for identification.

3 In view of the above, the petition is infructous and the

same is disposed of as such. Rule is discharged.

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

kandarkar

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