Manoj Shankar Naik vs The State Of Maharashtra
2022 Latest Caselaw 4568 Bom

                                                                                         20.IA.993.2022.doc



                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                              INTERIM APPLICATION NO.993 OF 2022
                                                              IN
                                                CRIMINAL APPEAL NO.594 OF 2009

                               Manoj Shankar Naik                                       Applicant
                                     versus
                               The State of Maharashtra                                 Respondent

                               Mr.Nitesh Mohite, Advocate for applicant.
                               Mr.s.V.Gavand, APP, for State.

                                                        CORAM :      PRAKASH D. NAIK, J.

                                                        DATE     :   28th April 2022
                               PC :

1. This is an application for fixing the appeal for hearing. The applicant has been convicted under the provisions of Prevention of Corruption Act. The appeal challenging the impugned judgment has been admitted by this Court in the year 2009.

MANISH SURESH Digitally signed by MANISH SURESH THATTE

2. It is submitted by the advocate for applicant that on account of Date: 2022.04.29 THATTE 16:15:29 +0530

conviction under Prevention of Corruption Act, the applicant is deprived of several benefits. He was public servant. The appeal is pending since 2009. Considering the circumstances, hearing of the appeal is expedited. The appeal be added to the final hearing board commencing from 13th June 2022. Interim Application stands disposed of.

(PRAKASH D. NAIK, J.) MST