Azam S/O Aslam Butt vs State Of Mah., Thr. D.I.G. ...
2021 Latest Caselaw 12131 Bom

 Judgment                                    1                                 wp848.19.odt




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


                     CRIMINAL WRIT PETITION NO. 848/2019

          Azam S/o Aslam Butt (C-9589),
          Central Prison, Nagpur
          Presently on Furlough)
                                                                   .... PETITIONER

                                     // VERSUS //

 1]       State of Maharashtra,
          Through D.I.G. (Prison),
          East Division, Nagpur and another

 2]       The Superintendent of Central Prison,
          Nagpur
                                                             .... RESPONDENT(S)

  *************************************************************************
                            None for the petitioner
                Shri V.A. Thakare, APP for the respondent/State
  *************************************************************************

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

AUGUST 30, 2021

ORAL JUDGMENT : (PER:- V.M. DESHPANDE, J. )

1] None for the petitioner.

2] Learned APP tenders the order passed by the respondent no. 2

dated 08/07/2020 which is taken on record and marked as 'X' for the purpose

of identification.

 ANSARI




  Judgment                                   2                                  wp848.19.odt




 3]               This writ petition was filed by the petitioner on 19/09/2019

challenging the order dated 27/08/2019 passed by the respondent no. 1

praying for releasing the petitioner on furlough leave for period of 28 days.

Learned APP submits that the furlough leave was granted to the petitioner but

it was for 21 days. The writ petition was admitted vide order dated

24/11/2020.

4] Today, learned APP by tendering Exh. 'X' pointed out that the

petitioner is already released from jail on emergency parole for period of 45

days and he is not in jail.

 5]               His statement is accepted.



 6]               In that view of the matter, nothing survives in this writ petition.

The writ petition is dismissed. Rule is discharged. Pending application(s), if

any, stand(s) disposed of.

                   (JUDGE)                                   (JUDGE)




 ANSARI