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Bombay High Court

Sahebrao Kaluram Bhintade vs The State Of Maharashtra And Ors on 15 June, 2018

Equivalent citations: AIRONLINE 2018 BOM 629

Author: V.K. Tahilramani

Bench: V.K. Tahilramani, M.S. Sonak

                                                                                    2. cri wp 1327-18.doc


RMA      
                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                          CRIMINAL WRIT PETITION NO. 1327 OF 2018


            Sahebrao Kaluram Bhintade                                      .. Petitioner

                                 Versus
            The State of Maharashtra & Ors.                                .. Respondents

                                                  ...................
            Appearances
            Mr. Daulat G. Khamkar Advocate for the Petitioner
            Mr. Arfan Sait        APP for the State
                                                   ...................



                              CORAM       : SMT. V.K. TAHILRAMANI, Acting C.J. &
                                              M.S. SONAK, J.

                              DATE        :   JUNE 15, 2018.


            ORAL JUDGMENT [PER SMT. V.K. TAHILRAMANI, A.C.J.] :

1. Heard both sides.

2. The petitioner preferred an application for furlough on 4.9.2017. The said application was rejected by order dated 30.11.2017. Being aggrieved thereby, the petitioner preferred an appeal. The appeal was dismissed by order dated 12.2.2018, hence, this petition.

            jfoanz vkacsjdj                                                                     1 of 2




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3. One of the main grounds for rejecting the application of the petitioner for furlough is that the appeal preferred by him against his conviction and sentence is pending before the higher court. This was in view of sub-Rule 11 of Rule 4 of the Maharashtra Prisons (Mumbai Furlough and Parole) (Amendment) Rules, 2016. However, it is an admitted fact that the said Rule has been deleted by Notification dated 16.4.2018. In this view of the matter, the orders dated 30.11.2017 and 12.2.2018 are set aside and the matter is remanded back to the Sanctioning Authority for considering the application of the petitioner for furlough afresh.

4. Rule is made absolute in the above terms.





[ M.S. SONAK, J ]                     [ ACTING CHIEF JUSTICE ]




jfoanz vkacsjdj                                                         2 of 2




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