Dhondu Mahadu Rajole And Anr vs The State Of Maharashtra
2022 Latest Caselaw 3622 Bom

                                                                                         8.IA.1016.2022.doc



                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CRIMINAL APPELLATE JURISDICTION

                                             INTERIM APPLICATION NO.1016 OF 2022

                               Dhondu Mahadu Rajole and another                         Applicants
                                            versus
                               The State of Maharashtra                                 Respondent

                               Mr.Prashant D. Patil, Advocate for applicants.
                               Mr.S.V.Ganand, APP, for State.

                                                        CORAM :      PRAKASH D. NAIK, J.
                                                        DATE :       4th April 2022
                               PC :

                               1.     This is an application for fixing the appeal for final hearing.
                               The applicants are convicted for the offences under Prevention of
                               Corruption Act. The appeal has been admitted in the year 2013.


                               2.     Learned advocate for the applicants (original respondent nos.1
                               and 2 in appeal) submit that respondent no.1 is aged about 73 years
                               and respondent no.2 is aged about 59 years. Respondent no.1 has
                               retired in 2007 and respondent no.2 has retired in 2018. Both the
                               applicants herein were acquitted by the Trial Court vide judgment
                               and order dated 31st December 2012.          Considering the aforesaid
                               facts, hearing of appeal can be expedited.
                                                              ORDER

(i) Interim Application is allowed and disposed of;

Digitally signed by

(ii) The Criminal Appeal No.1033 of 2013 be listed for final MANISH MANISH SURESH SURESH THATTE

THATTE Date: 2022.04.05 13:31:54 +0530 hearing on final hearing board commencing from 25th April 2022.

(PRAKASH D. NAIK, J.) MST