Ajit Harendra Pratapsingh @ Rinku ... vs The State Of Maharashtra
2017 Latest Caselaw 8049 Bom

 jdk                                                   1                                              19.crwp.809.17.j.doc



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
                 CRIMINAL WRIT PETITION NO. 809 OF 2017

Ajit Harendra Pratap Singh                                                      ]
@ Rinku Thakur C/340                                                            ].. Petitioner

                    Vs.

The State of Maharashtra                                                        ].. Respondent


                               ....
Mr. Prosper D'Souza Advocate appointed for Petitioner
Mr. Arfan Sait A.P.P. for the State
                               ....


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

DATED : OCTOBER 11, 2017

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

1                   Heard both sides.



2                   The petitioner preferred an application for furlough on

7.3.2016. The petitioner has preferred present writ petition on

6.2.2017 with the grievance that his application for furlough

was not decided. Learned A.P.P. stated that the petitioner has

been granted furlough by order dated 28.7.2017. The delay

occurred as the petitioner wanted to stay during the period of

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jdk 2 19.crwp.809.17.j.doc

furlough in the State of Uttar Pradesh and it took long time to

get the police report from the State of Uttar Pradesh. As stated

earlier, the petitioner has been granted furlough, thus, this

petition is infructous and same is disposed of as such. Rule is

discharged.

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

kandarkar

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