Altaf Ali Mushtaq Ali Sayed vs The State Of Maharashtra And Ors
2017 Latest Caselaw 6865 Bom

                                                                                   6. cri wp 3431-17.doc


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

                          CRIMINAL WRIT PETITION NO. 3431 OF 2017


            Altaf Ali Mushtaq Ali Sayed                                   .. Petitioner

                                  Versus
            State of Maharashtra & Ors.                                   .. Respondents

                                                   ...................
            Appearances
            Ms. Hooralain Hussein i/by
            M/s. Bharat Vaishnawa & Co.                 Advocate for the Petitioner
            Mr. Arfan Sait                              APP for the State
                                                   ...................



                              CORAM        : SMT. V.K. TAHILRAMANI &
                                               DR. SHALINI PHANSALKAR-JOSHI, JJ.

DATE : SEPTEMBER 6, 2017.

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

1. Heard both sides.

2. Rule. By consent of the parties, Rule is made

returnable forthwith and the matter is heard finally.

3. By order dated 21.6.2017 of this Court, the petitioner

was granted parole. Pursuant to the said order, the

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6. cri wp 3431-17.doc

petitioner was released on parole on 31.7.2017 for a period

of 30 days i.e upto 30.8.2017. The petitioner was granted

parole on the ground of illness of the wife of the petitioner.

4. Through the present petition, the petitioner has prayed

for extension of parole for a period of 30 days i.e upto

29.9.2017. Looking to the medical papers of the wife of the

petitioner and the latest medical certificate dated 5.9.2017

which shows that the operation on the wife of the petitioner

was performed on 4.9.2017, on humanitarian ground, we

extend the period of parole upto 29.9.2017. It is made clear

that no extension of parole will be granted under any

circumstances.

5. The medical certificate of the wife of the petitioner dated

5.9.2017 is taken on record and marked 'X' for identification.

6. Rule is made absolute in the above terms.

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7. Mr. Prashant M. Nagawade, the Jailor of Nasik Road

Central Prison is present in the Court and he shall

communicate this order to the concerned Authorities.

[ DR. SHALINI PHANSALKAR-JOSHI, J ] [ SMT. V.K. TAHILRAMANI, J. ]

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