Mohd. Aspak. Mohd. Ibrahim ... vs The State Of Maharashtra
2017 Latest Caselaw 6916 Bom

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION

                                     WRIT PETITION NO. 3175 OF 2017

Mohd. Aspak Mohd. Ibrahim Siddiqui                                                ...           Petitioner
           V/s.
The State of Maharashtra                                                          ...           Respondent

• Ms.Rohini M. Dandekar, Advocate appointed for the Petitioner. • Mr.Arfan Sait, A.P.P. for the Respondent-State.

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

DATE : 7th SEPTEMBER, 2017.

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

1]                     Heard both sides. 


2]                     The Petitioner had preferred an application for furlough,

which came to be rejected. The appeal against the order of rejection

also came to be dismissed; hence this petition.

3] Learned APP tendered the communication received from

the Superintendent of Kolhapur Central Prison, Kalamba, where the

Petitioner was lodged. This communication shows that the Petitioner

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has completed his period of imprisonment and has been released from

prison. The communication is taken on record and marked as "X" for

identification.

4] In view of the above facts, Rule is discharged.

(DR. SHALINI PHANSALKAR-JOSHI, J.) (SMT. V.K. TAHILRAMANI, J.)