Rajeev Kumar S/O N.K. Prasad vs The State Of Maharashtra
2021 Latest Caselaw 17682 Bom

                                                               3-appa-1105-15 in apeal-1376-12 with cont mt.


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                                       CRIMINAL APPLICATION NO.1105 OF 2015
                                                      WITH
                                        CRIMINAL APPLICATION NO.67 OF 2013
                                                      WITH
                                       CRIMINAL APPLICATION NO.463 OF 2015
                                                      WITH
                                       CRIMINAL APPLICATION NO.609 OF 2018
                                                      WITH
                                       CRIMINAL APPLICATION NO.1224 OF 2015
                                                       IN
NILAM
          Digitally signed
          by NILAM
                                          CRIMINAL APPEAL NO.1376 OF 2012
          SANTOSH
SANTOSH   KAMBLE
KAMBLE    Date: 2021.12.20
          15:11:18 +0530
                             Rajeev Kumar S/o. N.K. Parasad        ..Applicant
                                  Vs.
                             The State of Maharashtra              ..Respondent
                                                          WITH
                                       CRIMINAL APPLICATION NO.551 OF 2017
                                                            IN
                                          CRIMINAL APPEAL NO.1376 OF 2012

                             The Estate Officer                            ..Applicant
                                  Vs.
                             Rajeev Kumar & Anr.                           ..Respondents
                                                             ----
                             Mr.Rajeev Kumar Applicant present in person.
                             Mr.S.G. Agarkar, APP, for the Respondent-State.
                             Ms.Ameeta Kuttikrishnan, for the Respondent-CBI.
                                                             ----
                                                          CORAM : C.V. BHADANG, J.

                                                      DATE     : 20 DECEMBER 2021



                                  N.S. Kamble                                                page 1 of 3

3-appa-1105-15 in apeal-1376-12 with cont mt.

P.C.

. This application is filed by the Applicant-Accused for a declaration that the Respondent-CBI has committed serious fraud by suppressing the Micro Cassette recorded conversations dated 25 March 1998. This application is purportedly filed under Section 482 of Criminal Procedure Code.

2. I have heard the applicant in person and the learned counsel for the Respondent-CBI. The record discloses that there are several other applications filed by the Appellant in the Appeal which are pending. The submission as made on behalf of the Applicant would indicate that he is essentially challenging the judgment of conviction and the sentence of the Special Court. Thus the application/s will have to be considered at the time of the hearing of the Appeal.

3. The record also discloses that on 17 March 2021 this Court considering the fact that the Appeal is instituted in the year 2012 had directed it to be listed for final hearing on 31 March 2021.

4. Considering the overall circumstances, and by consent of parties the Appeal to Stand over for final hearing, in the week commencing from 3 January 2022.

N.S. Kamble page 2 of 3 3-appa-1105-15 in apeal-1376-12 with cont mt.

5. The written submissions which the Applicant seeks to file in advance have been taken on record. A copy is furnished to the learned counsel for the Respondent.

C.V. BHADANG, J.

      N.S. Kamble                                                       page 3 of 3