Manik Saybanna Kokani vs The State Of Maharashtra
2022 Latest Caselaw 7467 Bom

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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                      INTERIM APPLICATION NO. 1490 OF 2022
                                                       IN
                                        CRIMINAL APPEAL NO. 593 OF 2018

                     Manik Saybanna Kokani                                    ..Applicant
                          Versus
                     The State of Maharashtra                                 ..Respondent

                                                       __________

                     Mr. Pramod Kothane for Applicant.
                     Smt. Veera Shinde, APP for State/Respondent.
                                                __________

                                                  CORAM : SARANG V. KOTWAL, J.
                                                  DATE : 1st AUGUST 2022

                     PC :

                     1.           This is an application for fixing the date for final disposal

                     of Criminal Appeal No. 593 of 2018. The Applicant was convicted

                     in Special Case (A.C.B.) No.7 of 2013 by the learned Sessions

                     Judge, Solapur on 13/04/2016. Thereafter this Appeal was

                     admitted. It is the case of the Applicant in this application that,

                     during pendency of the trial, he was suspended on 01/01/2012.

                     After      his   acquittal   he   was reinstated   and    has rendered

        Digitally
                     unblemished services with the police department.
        signed by
        VINOD
VINOD   BHASKAR
BHASKAR GOKHALE
GOKHALE Date:
        2022.08.01
        16:11:59
        +0530
                      Gokhale
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2.       Learned counsel for the Applicant submitted that, as of

today he has retired but his pensionary benefits are adversely

affected because of intervening suspension period and he is in

financial difficulty. He also invited my attention to paragraph

No.18 of the impugned Judgment and order.


3.       I have considered these submissions and I have perused

paragraph No.18 of the impugned Judgment and order. Some

points are definitely in favour of the Applicant which need to be

decided at the final hearing stage. Considering the submissions

made by learned counsel for the Applicant, averments made in the

application, as well as, observations made in paragraph No.18 of

the impugned Judgment and order, I am inclined to add this

matter on the weekly final hearing board.


4.       Hence, the order.


                                 ORDER

i) Add Criminal Appeal No.593 of 2018 on the weekly final hearing board commencing from 05/09/2022.

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ii) Interim Application No. 1490 of 2022 in Criminal Appeal No.593 of 2018 is disposed of.

(SARANG V. KOTWAL, J.)