Baban Maruti Jadhav vs The State Of Maharashtra
2022 Latest Caselaw 3883 Bom

                                                                                  5. ia-996-2022 IN appeal-1107-2015.doc




                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CRIMINAL APPELLATE JURISDICTION

                                                   INTERIM APPLICATION NO. 996 OF 2022
                                                                   IN
                                                     CRIMINAL APPEAL NO. 1107 OF 2015

                              Baban Maruti Jadhav                                 ...Applicant/Appellant
                                    Versus
                              State Of Maharashtra                               ...Respondent
                                                                         ....
                              Shri. Amit Icham i/by Shri Aniket U. Nikam, Advocate for the
                              Applicant/Appellant
                              Shri. P. H. Gaikwad, APP for the Respondent - State.


                                                      CORAM        :        PRAKASH D. NAIK, J.
                                                      DATE         :        11th APRIL, 2022.

                              PER COURT:

                              1.                 The application has prayed for fixing the appeal for

                              hearing.

                              2.                 Learned Advocate for the applicant submitted that the

                              applicant has been convicted for the offences under the Prevention

                              of Corruption Act.         The applicant has recently undergone brain

                              tumour surgery due to which the applicant's veins were blocked

                              and he has partially lost his eye sight. The disability certificate

                              issued by Medical Authority, Pune is annexed to application.

                              3.                 Learned APP submitted that the applicant is on bail in

                              this case. The appeal has been admitted in - 2015. Hence, it may

                              be directed that the appeal be listed as per its turn.

           Digitally signed
           by SAJAKALI
SAJAKALI
LIYAKAT
           LIYAKAT
           JAMADAR            Sajakali Jamadar                         1 of 2
           Date:
JAMADAR    2022.04.13
           16:19:00 +0530
                                                    5. ia-996-2022 IN appeal-1107-2015.doc




4.                 It is noted that the appeal against judgment of

conviction is preferred in 2015. Considering the disability

certificate issued to applicant, some priority can be given to his

appeal.

5.                 Hence, I pass the following order:

                                    ORDER

i.Criminal Interim Application No. 996 of 2022 of is disposed

off;

ii. Criminal Appeal No.1107 of 2015 be listed on final

hearing board commencing from 5th December, 2022.

                                            (PRAKASH D. NAIK, J.)




Sajakali Jamadar                       2 of 2