The State Of Maharashtra vs Rajan @ Rajendra Namdeo Kachi
2021 Latest Caselaw 11281 Bom

                                      1/1                             04-ALS-47-17.odt

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION

                       CRIMINAL APPLICATION NO.47 OF 2017
                             (For Leave to file Appeal)

    The State of Maharashtra                               .... Applicant
                                                           (Orig. Complainant)
                     versus

    Rajan @ Rajendra Namdeo Kachi                          .... Respondent
                                                                (Orig. Accused)
                                           .......

    •       Smt.A.A. Takalkar, APP for the State.
    •       Ms.Ketki Gadkari, Advocate for Respondent.

                                  CORAM       : SARANG V. KOTWAL, J.

                                  DATE        : 18th AUGUST, 2021

    P.C. :

1. Leave is granted to prefer an Appeal against the

judgment and order of acquittal dated 25/08/2015 passed by the

Special Judge (Anti-Corruption) in Special Case No.17 of 2009.

2. Appeal is admitted.

3. Record and proceedings be called for.

4. Action u/s 390 of Cr.P.C. be taken.

5. Learned counsel for the Respondent, Ms.Ketki Gadkari

waives service for final hearing.

(SARANG V. KOTWAL, J.)

Nesarikar