Rajesh Prakash Punjabi vs The State Of Maharashtra
2018 Latest Caselaw 732 Bom

                                                                                     7. wp 4525.17.doc

Urmila Ingale

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION
                              CRIMINAL WRIT PETITION NO. 4525 OF 2017

                 Rajesh Prakash Punjabi                                 .. Petitioner
                      Vs.
                 The State of Maharashtra                              .. Respondent

                 Ms.Rohini M. Dandekar,  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 case of the petitioner is that he preferred an

application for furlough. However, the authority did not process

his application and decide it. Learned APP stated that the said

application will be processed in accordance with law as

expeditiously as possible. In view of the statement, nothing

further survives in this Petition. Rule is discharged.

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