Panu Navshya Bhonar vs The State Of Maharashtra
2017 Latest Caselaw 7997 Bom

                                                                             (26) WP 3382-17.doc

DDR

                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            CRIMINAL APPELLATE JURISDICTION
                                 WRIT PETITION NO. 3382 OF 2017
       Panu Navshya Bhonar                                               ...Petitioner

             vs.
       The State of Maharashtra                                          ...Respondent

                                    ...........

Ms. Rohini M. Dandekar, Advocate appointed for the petitioner.

Mr. Arfan Sait, A.P.P. - State.

...........

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

                                  DATE               :      10th October, 2017.

ORAL JUDGMENT (PER SMT. V.K. TAHILRAMANI, J.):-

Heard both sides. The petitioner preferred an application for

parole on 11/11/2016 on the ground of illness of his wife. The said

application was rejected by order dated 20/3/2017. Being aggrieved

thereby the petitioner preferred an appeal. The appeal was dismissed

by order dated 12th June, 2017, hence this petition.

2. One of the reasons for rejecting the application of the

petitioner for parole is that his appeal is pending before this Court. As

(26) WP 3382-17.doc

per Notification dated 26/8/2016, the prisoners whose appeals are

pending before higher Forum are not entitled to be released on

parole. As stated earlier, the appeal of the petitioner is pending before

this Court, hence we cannot find any error in the order rejecting the

application of the petitioner for parole. Thus, no case is made out for

interference. Rule is discharged.

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