Suman Tukaram Gadhave And Ors vs The State Of Maharashtra
2022 Latest Caselaw 3766 Bom

                                                                                10ia-1083-22apl-1488-03.doc




                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE JURISDICTION

                                          INTERIM APPLICATION NO. 1083 OF 2022
           Digitally signed
           by SHALIKRAM
SHALIKRAM  PRALHADRAO
PRALHADRAO BOREY
BOREY      Date:
           2022.04.08
           11:35:26 +0530
                                                            IN
                                              CRI. APPEAL NO. 1488 OF 2003

                              Suman Tukaram Gadhave & Ors.           ... Applicants/Appellants.

                                             Versus
                              The State Of Maharashtra                      ...Respondent.
                                                               ---
                              Ms. Racheeta R. Dhuru, Advocate a/w. Amruta Athavale for the
                              Applicants/ Appellants.
                              Mr. S. V. Gavand, APP for the State.
                                                               ---

                                                        CORAM : PRAKASH D. NAIK, J.

DATE : 6th APRIL, 2022.

P. C. :

1. This is an application for fixing the Appeal for hearing. The original Appellant has been convicted for the offence under the Prevention of Corruption Act. The Appeal, challenging the judgment of conviction, has been preferred in the year 2003. After the Appellant has expired, his legal heirs have joined the Appeal.

2. Considering the above factual aspects of the matter and since the Appeal is pending since 2003, hearing of the Appeal is expedited.

3. Appeal is to be listed for hearing on final hearing Board dated 11.04.2022.

(PRAKASH D. NAIK, J.)

Spborey/-

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