Kiran Balu Pawar vs The State Of Maharashtra
2018 Latest Caselaw 468 Bom

                                                                                 31. wp 5043.17.doc

Urmila Ingale

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION
                               CRIMINAL WRIT PETITION NO. 5043 OF 2017

                 Kiran Balu Pawar                             .. Petitioner
                       Vs.
                 The State of Maharashtra                      .. Respondent

                 Ms.Rohini Dandekar, for the Petitioner.
                 Mr.Arfan Sait, APP  for State.


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

15th JANUARY, 2018

ORAL JUDGMENT ( SMT.

V .K.TAHILRAMANI ACTING C.J.) :

1. Heard both the sides.

2. The petitioner preferred an application for parole on

24/04/2017 on the ground of illness of his father. The said

application was rejected by order dated 03/05/2017. Being

aggrieved thereby, the petitioner preferred an Appeal. An

Appeal was dismissed by order dated 30/06/2017, hence this

Petition.

31. wp 5043.17.doc

3. The application of the petitioner for parole came to

be rejected in view of the notification dated 26/08/2016 which

states that if a person has been convicted for an offence of rape,

he cannot be granted parole. The petitioner has been convicted

in a case of rape, hence, this notification fully applies to the case

of the petitioner. In this view of the matter, we are not inclined

to interfere. Rule is discharged.

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