Popat Nathu Kamble Since Deceased ... vs The State Of Maharashtra
2022 Latest Caselaw 2503 Bom

                                                                                              22-IA-831-2022.doc


                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CRIMINAL APPELLATE JURISDICTION

                                                 INTERIM APPLICATION NO. 831 OF 2022
                                                                 IN
                                                   CRIMINAL APPEAL NO. 35 OF 2010

                              Popat Nathu Kamble
                              Since Deceased Through Legal Heirs
                              1. Rekha Popat Kamble And Ors.                      ...Applicants/Appellants
                                    Versus
                              The State Of Maharashtra                            ...Respondent
                                                              ....
                              Mr. Sandeep R. Karnik, Advocate for the Applicant/Appellant
                              Mr. S. V. Gavand, APP for the Respondent - State.

                                                       CORAM        :        PRAKASH D. NAIK, J.
                                                       DATE         :        14th MARCH, 2022.

                              PER COURT:

                              1.                 This is an application for fixing the appeal for hearing.

                              The appellant has expired on 9th January, 2016 and the legal heirs

                              of the appellant had preferred an application seeking leave to

                              pursue the appeal. The said application is already granted.

                              2.                 Learned counsel for the applicant submitted that, in

                              view of conviction, the appellant was deprived of gratuity fund and

                              other benefits. The incident is of 2002.               The appellant was

                              convicted by judgment and order dated 11th December, 2009.

                              3.                 Considering the circumstances, hearing of appeal can

                              be expedited. Hence, I pass the following order:


           Digitally signed
           by SAJAKALI
SAJAKALI   LIYAKAT
           JAMADAR
LIYAKAT    Date:
JAMADAR    2022.03.16

                                                                        1 of 2
           11:46:11
           +0530              Sajakali Jamadar
                                                               22-IA-831-2022.doc


                                    ORDER

i. Interim Application No. 831 of 2022 is allowed;

ii. Hearing of Criminal Appeal No.35 of 2010 is

expedited.

iii. Criminal Appeal No.35 of 2010 be listed on final

hearing board dated 4th April, 2022.

iv. Interim Application stands disposed of accordingly.

                                            (PRAKASH D. NAIK, J.)




Sajakali Jamadar                       2 of 2