Bombay High Court
Vishal Ramdas Kharchane vs State Of Maharashtra on 21 June, 2024
Author: Bharati Dangre
Bench: Bharati Dangre
1/1 8 WP-3509-23.odt
MANDIRA MILIND
SALGAONKAR
Digitally signed by MANDIRA
MILIND SALGAONKAR
Date: 2024.06.26 01:01:26 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.3509 OF 2023
Vishal Ramdas Kharchane .. Petitioner
Versus
The State of Maharashtra .. Respondent
...
Ms.Aditi M. Athawale (Appointed through Legal Aid) for the
Petitioner.
Mr.D.J.Haldankar, A.P.P. for the State/Respondent.
...
CORAM: BHARATI DANGRE &
MANJUSHA DESHPANDE, JJ.
DATED : 21st JUNE, 2024 P.C:-
1. Since the prisoner/convict seek his release on regular parole on the ground of illness of his father, let the learned A.P.P. take necessary instructions.
2. List on 26/06/2024.
(MANJUSHA DESHPANDE,J.) (BHARATI DANGRE, J.) M.M.Salgaonkar ::: Uploaded on - 25/06/2024 ::: Downloaded on - 13/07/2024 01:13:30 :::