Anilkumar Chotelal Yadav vs The State Of Maharashtra
2017 Latest Caselaw 8116 Bom

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Urmila Ingale

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION
                               CRIMINAL WRIT PETITION NO. 3780 OF 2017

                 Anilkumar Chotelal Yadav                         .. Petitioner
                      Vs.
                 The State of Maharashtra                       .. Respondent

                 Ms.Rohini M. Dandekar, for the Petitioner.
                 Mrs.G.P. Mulekar, APP  for State.


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

12th OCTOBER, 2017

ORAL JUDGMENT (PER SMT.

V .K.TAHILRAMANI , J.) :

1. Heard both sides.

2. The petitioner preferred an application for parole on

12/08/2015 on the ground of illness of his mother. The

grievance of the petitioner is that the said application has not

yet been decided

3. During the period of parole, the petitioner wanted to

go to Pratapgad in the State of Uttar Pradesh. The police report

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was called from Superintendent of police, Pratapgad police

station in Uttar Pradesh.

4. Learned APP states that reminders are being sent to

Pratapgad police station, Uttar Pradesh every month by jail

authorities. However, no report has yet been received from

them. She submitted that only on the ground of non- receiving

of the police report, application of the petitioner has remained

pending.

5. In view of the above, directions are given to the jail

authorities to send reminders to the Pratapgad police station,

Uttar Pradesh and as soon as police report is received, decision

be taken on the application of the petitioner for parole within 3

weeks. Rule is made absolute in the above terms.

6. Office to communicate this order to the petitioner

who is in the Nashik Road Central Prison.

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