Gautam S/O Gangaram Pawar vs The State Of Maharashtra
2022 Latest Caselaw 2720 Bom

                                                                                  9.ia.602.2022.doc

        Digitally
        signed by

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
        VARSHA
VARSHA DEEPAK
DEEPAK GAIKWAD
GAIKWAD Date:

                              CRIMINAL APPELLATE JURISDICTION
        2022.03.23
        14:18:01
        +0530


                             INTERIM APPLICATION NO. 602 OF 2022
                                             IN
                               CRIMINAL APPEAL NO.337 OF 2015

             Gautam S/O Gangaram Pawar                           ... Appellant/Applicant
             V/s.
             The State of Maharashtra                            ... Respondent
                                           -------------------
             Ms. Sujata Phansekar         I.by     Shri.     C.P.    Sengaonkar     for       the
             Appellant/Applicant.

             Shri Ajay Patil -APP for the State.
                                          ---------------------
                                 CORAM : PRAKASH D. NAIK, J.

DATED : MARCH 21, 2022.

P.C. :

1. This is an application for fixing the Criminal Appeal No. 337 of 2015 for hearing.

2. It is submitted by learned advocate for the applicant that the appeal is preferred challenging judgment of conviction under the Prevention of Corruption Act. The services of applicant has been terminated on account of conviction as the appeal be listed for hearing.

3. Learned APP submitted that several such appeals are pending in this Court and no priority can be given to the present appeal.

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9.ia.602.2022.doc

4. No ground is made for listing the appeal out of turn.

5. Interim application no. 602 of 2022 is rejected.

                                       (PRAKASH D. NAIK, J)




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