Stive @ Lisban John Miranda vs The State Of Maharashtra And Ors
2017 Latest Caselaw 8225 Bom

                                                                                   4. cri wp 3920-17.doc


RMA      
                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                          CRIMINAL WRIT PETITION NO. 3920 OF 2017


            Stive @ Lisban John Miranda                                   .. Petitioner

                                 Versus
            The State of Maharashtra & Ors.                               .. Respondents

                                                  ...................
            Appearances
            Mr. Manas N. Gawankar Advocate for the Petitioner
            Mrs. G.P. Mulekar     APP for the State
                                                   ...................



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

DATE : OCTOBER 13, 2017.

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

1. Heard learned counsel for the petitioner and learned

APP for the State.

2. According to the learned counsel for the petitioner, the

petitioner preferred an application for parole on 22.5.2017,

however, the learned APP states that the application for

parole was preferred by the petitioner on 10.6.2017. The

said application was rejected by order dated 11.8.2017.

            jfoanz vkacsjdj                                                                    1 of 2





                                                             4. cri wp 3920-17.doc

Being aggrieved thereby, the petitioner preferred an appeal.

The grievance of the petitioner is that till today, his appeal

has not yet been decided. In this view of the matter, the

Competent Authority to decide the appeal of the petitioner

within a period of six weeks from today.

3. Rule is made absolute in the above terms.

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




jfoanz vkacsjdj                                                         2 of 2