Bombay High Court
Bharat Lalsingh Patil vs State Of Maharashtra on 20 February, 2023
Author: Prakash D.Naik
Bench: A.S.Gadkari, Prakash D.Naik
60.WP.2036.2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.2036 OF 2022
Bharat Lalsingh Patil Petitioner
versus
The State of Maharashtra Respondent
None present for Petitioner.
Mr.Ajay Patil, APP, for State.
CORAM : A.S.GADKARI AND
PRAKASH D.NAIK, JJ.
DATE : 20th February 2023 PC :
1. Learned APP on instructions from Superintendent of Nashik Road Central Prison, Nashik submitted that subsequent to the rejection of Petitioner's application for furlough leave, the Petitioner has been released on parole leave for a period of 45 days from 12 th January 2023.
2. In view thereof, present petition does not survive and is accordingly disposed off.
(PRAKASH D. NAIK, J.) (A.S.GADKARI, J.) MST Digitally signed by MANISH MANISH SURESH SURESH THATTE Date: 2023.02.23 THATTE 14:14:28 +0530