Sanjay S/O. Anant Patil vs The Deputy Inspector General ...
2021 Latest Caselaw 10143 Bom

                                             1                    5 Cri Wp No 449.2021

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.

                        CRIMINAL WRIT PETITION NO. 449 OF 2021
                                   Sanjay S/o Anant Patil
                                             Vs.
                    Deputy Inspector General Prison, East, Nagpur and anr
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.
                   Shri S.D. Chande, Advocate for the petitioner.
                   Mrs. N.R. Tripathi, A.P.P. for the Respondents/State.

                   CORAM : V.M. DESHPANDE AND AMIT B. BORKAR, JJ.

DATE : 02nd AUGUST, 2021.

1. Shri S.D. Chande, learned counsel for the petitioner submits that this Criminal Writ Petition has rendered infructuous, in view of the judgment delivered by this Court in Criminal Writ Petition No.652 of 2020, which was filed by the petitioner from jail, in which this Court has already granted furlough leave to the petitioner.

His statement is accepted.

2. The Criminal Writ Petition is disposed of as rendered infructuous.

                                             JUDGE                                    JUDGE

C.L.Dhakate