Popat Khandu Pisal vs The State Of Maharashtra
2018 Latest Caselaw 348 Bom

                                                                 26. cri.wp 5096-17.doc

DDR

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CRIMINAL APPELLATE JURISDICTION
                           WRIT PETITION NO. 5096 OF 2017


       Popat Khandu Pisal                                      ...Petitioner
            Vs.
       The State of Maharashtra                                ...Respondent
                                  ...........
       Mr. Sankalan Das i/by Mrs. Pranali P. Kakade, Advocate for the 
       petitioner.

       Mr. Arfan Sait, AP.P. - State.
                                         ...........

                        CORAM : SMT. V.K. TAHILRAMANI ACTING C.J.  
                                       AND M.S.KARNIK, J.

DATE : 11th JANUARY, 2018.

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

Heard both sides.

2. The petitioner preferred an application for furlough

on 12/10/2016. The said application was rejected by order

dated 12/1/2017. Being aggrieved thereby the petitioner

preferred an appeal. The said appeal was dismissed by order

dated 6/5/2017, hence, this petition.

26. cri.wp 5096-17.doc

3. The application of the petitioner for furlough came

to be rejected on the ground that he is convicted for the offence

of 'kidnapping', hence, in view of the Notification dated

23/2/2012, he would not be eligible to be released on furlough.

In this view of the matter, we do not find this is a fit case to

interfere, hence, rule is discharged.

4. The Writ Petition is accordingly disposed of.

(M.S.KARNIK, J.) (ACTING CHIEF JUSTICE)