Satish @ Balu Murlidhar Shinde vs The State Of Maharashtra
2018 Latest Caselaw 918 Bom

 jdk                                                   1                                              4.crwp.2142.16.j.doc



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
                CRIMINAL WRIT PETITION NO. 2142 OF 2016


Satish @ Balu Murlidhar Shinde                                                   ]
Age 40 years, Presently lodged at                                                ]
C/498, Yerawada Open Prison,                                                     ]
Class-I, Pune - 410006                                                           ].. Petitioner

                    Vs.

The State of Maharashtra                                                         ].. Respondent


                              ....
Ms. Rohini M. Dandekar Advocate appointed for Petitioner
Mrs. G.P. Mulekar A.P.P. for the State
                              ....


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

DATED : JANUARY 24, 2018

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

1                   Heard both sides.



2                   The case of the petitioner is that he was released on

furlough on 15.8.2007, 1.4.2009, 19.2.2010 and 24.6.2011. On

all the four occasions, furlough was granted as per the prevalent

Rules at that time of 14 days on each count. On all four

occasions, the petitioner sought extension of furlough and

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furlough period was extended by a further period of 14 days on

all the four occasions. The prayer of the petitioner is that the

extended period of furlough to be counted as remission of

sentence.

3 Learned A.P.P. has handed over the report of the

Superintendent of Yerawada Central Prison, Pune where the

petitioner is lodged, which is taken on record and marked "X"

for identification. In the said report, it is stated that the prayer

of the petitioner has been granted. In this view of the matter,

this petition is infructous and is disposed of as such.

4 Office to communicate this order to the petitioner who

is in Yerawada Central Prison, Pune.

M.S.KARNIK, J. ACTING CHIEF JUSTICE

kandarkar

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