Nivrutti Krishna Lokhande vs Union Of India And Anr
2021 Latest Caselaw 15264 Bom

                                                                                     5-ia-244-2020 in apeal-7-2018




                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION

                                                   INTERIM APPLICATION NO.244 OF 2020
                                                                  IN
                                                      CRIMINAL APPEAL NO.7 OF 2018

                                Nivrutti Krishna Lokhande                                ..Applicant
                                    V/s.
                                Union of India & Anr.                                    .Respondents
                                                          ----
                                Mr.Veerdhaval Deshmukh i/b Mr.Niranjan Mundargi for the
                                Applicant.

NILAM     Digitally signed by
          NILAM SANTOSH         Mr.Harsh Dedhia i/b Mr.Hiten Venegaonkar for the Respondent-
SANTOSH   KAMBLE

KAMBLE    Date: 2021.10.25
          14:10:37 +0530        CBI.
                                                            ----
                                                     CORAM : C.V. BHADANG, J.

                                                                DATE      : 25th OCTOBER 2021

                                P.C.

                                .                   Heard learned counsel for the parties.

2. The learned counsel for the Applicant points out that there were two criminal cases filed against the Applicant. The first was in relation to the trap and the second one was pertaining to an allegation of the Applicant having assets disproportionate to the known source of income. The learned counsel for the Applicant points out that the Applicant has been acquitted in the later case and the present Appeal pertains to the trap case.

N.S. Kamble page 1 of 2 5-ia-244-2020 in apeal-7-2018

3. The learned counsel for the Applicant has pointed out an order dated 26 June 2019 passed by this Court in Criminal Application No.970 of 2018 by which property at Serial No.23 and 25 have been directed to be released. He points out that the present application is pertaining to the property at Serial No.22 of the search list dated 14 March 2001. He seeks time to produce copy of the judgment by which the applicant has been acquitted in the disproportionate assets case.

4. The learned counsel for the respondent-CBI seeks time to file a reply.

5. In such circumstances, stand over to 15 November 2021.

C.V. BHADANG, J.

     N.S. Kamble                                                  page 2 of 2