Bombay High Court
Pankaj Vittal Gaware vs The State Of Maharashtra And Ors on 21 December, 2016
Author: V.K. Tahilramani
Bench: V.K. Tahilramani, Mridula Bhatkar
1. cri wp 4514-14.doc
RMA
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 4514 OF 2014
Pankaj Vittal Gaware .. Petitioner
Versus
The State of Maharashtra & Ors. .. Respondents
...................
Appearances
Ms. Heena Suvarnakar i/by
Mr. Kuldeep S. Patil Advocate for the Petitioner
Mr. Arfan Sait APP for the State
...................
CORAM : SMT. V.K. TAHILRAMANI &
MRS. MRIDULA BHATKAR, JJ.
DATE : DECEMBER 21, 2016.
ORAL JUDGMENT [PER SMT. V.K. TAHILRAMANI, J.] :
1. Heard both sides.
2. Rule. By consent, Rule is made returnable forthwith.
3. The petitioner has prayed for extension of parole as he had overstayed parole. On account of overstay, his remissions were cut.
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1. cri wp 4514-14.doc
4. Learned APP states on instructions that the petitioner has been released from prison after completing his period of imprisonment. In this view of the matter, the petition has become infructuous, hence, Rule is discharged.
[ MRS. MRIDULA BHATKAR, J ] [ SMT. V.K. TAHILRAMANI, J. ]
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