DEVIDAS DASHRATH KOTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.Deshpande, learned counsel for the petitioner and Mr.Mujumdar, learned A.P.P., for respondents.

(2.) Rule. Mr.Mujumdar, A.P.P., waives notice on behalf of respondents. By consent, heard forthwith.

(3.) By this petition, the petitioner challenges the order dated 18.5.2007 passed by the competent authority rejecting the application for parole filed by him. Reply has been filed by the respondents. In para 2 of the reply dated 28.12.2007 it has been stated that pursuant to the application dated 7.7.2007 filed by the petitioner seeking parole, the petitioner has been granted parole for 30 days by the order dated 25.9.2007. In view of this, nothing survives in this petition since the grievance of the petitioner no more survives.