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Rajendra Gulappa Shivpuji vs The Deputy Inspector General ...
2017 Latest Caselaw 7482 Bom

Citation : 2017 Latest Caselaw 7482 Bom
Judgement Date : 22 September, 2017

Bombay High Court
Rajendra Gulappa Shivpuji vs The Deputy Inspector General ... on 22 September, 2017
Bench: V.K. Tahilramani
                                                                                    4. cri wp 2380-17.doc


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

                          CRIMINAL WRIT PETITION NO. 2380 OF 2017


            Rajendra Gulappa Shivpuji                                      .. Petitioner

                                 Versus
            The Deputy Inspector General (Prisons),
            Western Region                                                 .. Respondent

                                                   ...................
            Appearances
            Mr. Prosper D'Souza Advocate (appointed) for the Petitioner
            Mrs. G.P. Mulekar   APP for the State
                                                    ...................



                              CORAM       : SMT. V.K. TAHILRAMANI &
                                               A.M. BADAR, JJ.

DATE : SEPTEMBER 22, 2017.

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

1. Heard both sides.

2. The petitioner has preferred an application for furlough

on 25.11.2016. As the application for furlough was not

decided, the petitioner has preferred this petition.

            jfoanz vkacsjdj                                                                     1 of 2





                                                              4. cri wp 2380-17.doc




3. Learned APP, on instructions, states that by order dated

18.9.2017, the application of the petitioner for furlough has

been granted. Order dated 18.9.2017 is taken on record and

marked "X" for identification. In this view of the matter,

nothing survives in this petition. Rule is discharged.

4. Office to communicate this order to the petitioner who

is in Kolhapur Central Prison, Kalamba.




     [ A.M. BADAR, J.]                [ SMT. V.K. TAHILRAMANI, J.]




jfoanz vkacsjdj                                                          2 of 2





 

 
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