Mehboob Abhas Ali Jamadar vs The State Of Maharashtra And Anr
2018 Latest Caselaw 727 Bom

                                                                            10. wp 4875.17.doc

Urmila Ingale

                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION
                                CRIMINAL WRIT PETITION NO. 4875 OF 2017

                 Mehboob Abhas Ali Jamadar
                 Age: 75 years, residing at
                 R/o. Shivaji Nagar, Factor Park
                 Shimpoli Road, Borivali (W),
                 Mumbai 400 092.
                 (At present in Byculla Jail)                    .. Petitioner

                           Vs.

                       The State of Maharashtra
                      1.
                       Superintendent of Prison 
                      2.
                 Nasik Central Prison, Nashik              .. Respondents

                 Mr. Prashant Badole, for the Petitioner.
                 Mrs.G.P. Mulekar, APP  for State.


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

19th JANUARY, 2018

ORAL JUDGMENT ( PER : SMT.

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

1. Heard both sides.

2. The petitioner is praying for parole on the ground of

his own illness. There is no provision to grant parole on the

ground of prisoner's own illness. It is not possible for us to grant

10. wp 4875.17.doc

relief prayed for by the petitioner.

3. In this view of the matter, Rule is discharged. If the

petitioner prefers an application for parole on any ground

available to him under Rule 19 of the Prisons (Bombay Furlough

and Parole) Rules) 1959 or application for furlough, the

authority to consider the same and dispose it of within 45 days

of receiving the said application. Petition is disposed of. Rule is

discharged.

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