Bombay High Court
Bashir Ahmed Usman Gani Khairulla vs The State Of Maharahstra And Ors on 26 March, 2019
Author: Prakash D. Naik
Bench: B.P.Dharmadhikari, Prakash D. Naik
5.WP.1119.2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.1119 OF 2019
Bashir Ahmed Usman Gani Khairulla Petitioner
versus
The State of Maharashtra Respondent
Mrs.Aisha Ansari with Mrs.Nasreen Ayubi for petitioner.
Mr.Arfan Sait, APP, for State.
CORAM : B.P.DHARMADHIKARI AND
PRAKASH D. NAIK, JJ.
DATE : 26th March 2019 PC :
Learned counsel for petitioner seeks time to point out rules which regulate grant of furlough or parole in State of Rajasthan, as also orders/judgments of this Court referring those rules while passing orders. As requested by learned counsel for petitioner, we place this petition on 28th March 2019 for further consideration.
(PRAKASH D. NAIK, J.) (B.P.DHARMADHIKARI, J.) MST ::: Uploaded on - 27/03/2019 ::: Downloaded on - 28/03/2019 01:21:36 :::