Smt. Manisha W/O. Rahul Bansode vs The State Of Maharashtra
2021 Latest Caselaw 3092 Bom

                                                            20. Cri.IA-136-2021 in Appeal 556-2016 .doc

Neeta S.
Sawant                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
Neeta S. Sawant
Date: 2021.02.17
                                    CRIMINAL APPELLATE JURISDICTION
11:11:57 +0530
                                      Interim Application No. 136 / 2021
                                                      in
                                        Criminal Appeal No. 556 / 2016

                      Smt. Manisha w/o Rahul Bansode                 ... Applicant

                      In the Matter Between

                      Rahul Namdev Bansode                           .. (Deceased)
                                                                     (Orig. Accused)
                            Vs.
                      The State of Maharashtra                       .. Respondent
                                                                     (Orig. Complainant)


                                                     ****

Ms. Meera A. Barge i/by Mr. C.P. Sengaonkar, Advocate for the Applicant.

Smt. Sharmila Kaushik, APP for State/ Respondent.

**** CORAM : SANDEEP K. SHINDE J.

                                         DATE     : 16th FEBRUARY, 2021.
                      P.C. :-
                            Heard.

1. Applicant's husband was convicted under Section 7 and 13(1)

(d) r/w Section 13(2) of the Prevention of Corruption Act, 1988 and

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20. Cri.IA-136-2021 in Appeal 556-2016 .doc

sentenced to sufer rigorous imprisonment for two years and fne

of Rs. 5000/- with default stipulation by judgment and order dated

21st July, 2016 passed in Special Case No. 26/2015 by the Special

Judge (under P.C.A.), Mumbai.

2. Accused in the subject trial was a public servant and he has

been sentenced to pay fne. Accused has expired on 21 st May,

2020.

3. This application is preferred by wife of the convict under

Section 394 (2) of the Code of Criminal Procedure, 1973.

4. The application is allowed in terms of prayer clause (b).

5. Applicant to carry out the necessary amendment within a

week from today.

6. Application is allowed and disposed of.

                           (SANDEEP K. SHINDE, J.)




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