Dastgir Gafur Shah vs The State Of Maharashtra And Ors
2023 Latest Caselaw 172 Bom

Osk                                                        48-Ia-3282-2021.odt



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                    CRIMINAL APPELLATE JURISDICTION

                  INTERIM APPLICATION NO. 3282 OF 2021
                                   IN
                 CRIMINAL WRIT PETITION NO. 1583 OF 2020

Dastgir Gafur Shah                                ... Applicant/Petitioner
      V/s.
The State of Maharashtra                          ... Respondent


None for Applicant/Petitioner.
Ms.M.H. Mhatre, A.P.P. for Respondent-State.


                                       CORAM : A. S. GADKARI AND
                                               PRAKASH D. NAIK, JJ.

                                       DATE    : 5th January 2023.

P.C. :

1. Criminal Writ Petition No. 1583 of 2020 filed by the Petitioner

impugning the Order rejecting his application for furlough leave was allowed

by this Court by its Judgment dated 5 th April 2021. In view thereof, the

grievance of the Petitioner that his Petition for consideration for furlough

leave is still pending, does not survive.

2. Learned A.P.P., on instructions from Senior Jailor, Kolhapur

Central Prison, Kalamba, submitted that, in pursuance of Order dated 5 th

April 2021, the Petitioner was released on furlough leave from 19 th May 2021

till 8th June 2021. That the Petitioner reported back to the Jail Authority on

9th June 2021.

Osk 48-Ia-3282-2021.odt

3. In view of above, present Interim Application does not survive

and is accordingly disposed off.

                                [ PRAKASH D. NAIK, J. ]                  [ A.S. GADKARI, J. ]




           Digitally signed
           by OMKAR
           SHIVAHAR
OMKAR      KUMBHAKARN
SHIVAHAR
KUMBHAKARN Date:
           2023.01.09
           16:19:55
           +0530