Sharadchandra Murlidhar Gavhane vs The State Of Maharashtra
2022 Latest Caselaw 7642 Bom

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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 2312 of 2022
                                                    IN
                                      CRIMINAL APPEAL NO. 269 OF 2018

                     Sharadchandra Murlidhar Gavhane                         ..Applicant
                          Versus
                     The State of Maharashtra                                ..Respondent

                     In the matter between:

                     The State of Maharashtra                                ..Appellant
                           Versus
                     Sharadchandra Murlidhar Gavhane                         ..Respondent.
                                                  __________
                     Mr. Dinesh Adsule for Applicant.
                     Mr. Y. Y. Dabke, APP for State/Respondent.
                                                  __________

                                               CORAM : SARANG V. KOTWAL, J.
                                               DATE : 4th AUGUST 2022
                     PC :

                     1.           This is an application for fixing the date of final hearing

                     of appeal. The applicant was acquitted from the Charges under the

                     Prevention of Corruption Act, 1988 in Special (ACB) Case No.12 of

                     2010 by learned Special (ACB) Judge, Nashik by his Judgment and

                     order dated 17/05/2017. It is mentioned in the application and it

                     is also submitted by learned counsel for the applicant that the
        Digitally

                     applicant is 67 years of age. He is suffering from various ailments.
        signed by
        VINOD
VINOD   BHASKAR
BHASKAR GOKHALE
GOKHALE Date:
        2022.08.05
        11:31:21
        +0530
                      Gokhale
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His wife is bedridden. His pensionary benefits are affected because

of period of suspension.


2.        Considering all these grounds, the matter can be fixed

for final hearing on the weekly final hearing board. Hence, the

order:


                                 ORDER

i) Add Criminal Appeal No. 269 of 2018 for hearing

on the weekly final hearing board commencing

from 19/09/2022.

ii) The Interim Application No.2312 of 2022 is

disposed of.

(SARANG V. KOTWAL, J.)