Pandit Shankar Kalan vs The State Of Maharashtra And Ors
2017 Latest Caselaw 9043 Bom

                                                                                908. appw 496.17.doc

Urmila Ingale

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION
                                CRIMINAL WRIT PETITION NO. 2695 OF 2017
                                              WITH
                                 CRIMINAL APPLICATION NO.  496 OF 2017


                 Pandit Shankar Kalan                                 .. Petitioner
                      Vs.
                 The State of Maharashtra and ors.                     .. Respondents

                 Mr. Santosh S.Musale, for the Petitioner.
                 Mr.Arfan Sait, APP  for State.


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

24th NOVEMBER, 2017

ORAL JUDGMENT (PER SMT.

V .K.TAHILRAMANI, J. ) :

1. The grievance of the petitioner is that though by

order dated 26/07/2017, the authorities were directed to decide

the parole application, but till today, the parole application has

not been decided. Learned APP states that by order dated

23/11/2017, the said application has been decided. The copy of

the said application is handed over to the learned Counsel for

the petitioner.

908. appw 496.17.doc

2. In view of the fact that the application for parole has

been decided by the authorities, learned Counsel for the

petitioner seeks leave to withdraw this Petition with liberty to

adopt appropriate proceedings. In view of the statement, Writ

Petition is allowed to be withdrawn with liberty as prayed for.

Rule is discharged.

3. As the Writ Petition has been disposed of, the

Criminal Application in Writ Petition has become infructuous

and the same stands disposed of accordingly.

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