Hanumant Balasaheb Walunj vs The State Of Maharashtra
2022 Latest Caselaw 4619 Bom

                                                                                   14-APEAL-273-2018.doc




                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CRIMINAL APPELLATE JURISDICTION

                                             CRIMINAL APPEAL NO. 273 OF 2018

                        Hanumant Balasaheb Walunj                         ...Appellant
                              Versus
                        The State Of Maharashtra                          ...Respondent
                                                                  ....
                        Mr. Jaikumar Vohara h/f Mr. Amit Munde, Advocate for the Appellant.
                        Mr. A. R. Kapadnis, APP for the Respondent - State.


                                                CORAM       :        PRAKASH D. NAIK, J.

                                                DATE        :        29th APRIL, 2022.

                        PER COURT:

1. This appeal has been preferred against the conviction

for offences punishable under Sections 468 of Indian Penal Code

(for short "IPC") and Sections 471 and 420 of IPC and Sections

13(2) r/w 13(1)(c) and (d) of the Prevention of Corruption Act.

2. The applicant has been convicted by the Special Judge

vide judgment and order dated 16th February, 2018. The sentence

of imprisonment has been suspended by this Court and the

applicant has been granted on bail.

3. The appellant has moved this appeal for withdrawal.

Learned counsel for the appellant submitted that, although the

appellant is on bail, he intends to withdraw the appeal and

surrender to custody. The maximum sentence imposed against the

Digitally signed by SAJAKALI SAJAKALI LIYAKAT Sajakali Jamadar 1 of 2 LIYAKAT JAMADAR JAMADAR Date:

2022.04.29 16:49:08 +0530 14-APEAL-273-2018.doc

appellant is for one year and he was in custody for a period of three

months. The appellant intends to suffer remaining sentence of

imprisonment.

4. The appellant is present in the Court. He was

explained consequences of the withdrawal of appeal. He

submitted that, on account of mental trauma, he has decided to

withdraw the appeal and undergo the sentence of imprisonment.

He submitted that his wife and children are dependent on him.

5. After understanding consequences, the appellant

submitted that, hearing of appeal may be expedited.

6. Considering the peculiar facts of this case, hearing of

appeal is expedited. The preparation of paper book is expedited.

7. The appeal be listed on final hearing board dated

13th June, 2022.

8. This order may be communicated to the trial Court

immediately.

                                             (PRAKASH D. NAIK, J.)




Sajakali Jamadar                        2 of 2