Gujjar Chinayya Rajmouli vs The State Of Maharashtra
2022 Latest Caselaw 4925 Bom

                                                                7-apeal-369-1998 (o).doc




                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CRIMINAL APPELLATE JURISDICTION

                         CRIMINAL APPEAL NO. 369 OF 1998

Gujjar Chinayya Rajmouli
Age : 52 Yrs. Occ : Service,
R/o. Room No.73,
Esmail Ibrahim Bldg. No.35/34,
N.M. Joshi Marg, Bombay, 400 013.                          ...Appellant

            Versus

The State Of Maharashtra                                   ...Respondent
                                            ....
Mr. Niranjan Mundargi a/w Mr. Jayant Bardeskar Advocate for the
Appellant.
Mr. R. M. Pethe, APP for the Respondent - State.


                            CORAM                   :      PRAKASH D. NAIK, J.
JUDGMENT RESERVED ON                                :      11th AUGUST, 2021.
APPEAL LISTED FOR DIRECTIONS AND
CLOSED FOR JUDGMENT ON                              :      29th APRIL, 2022.
JUDGMENT PRONOUNCED ON                              :      6th MAY, 2022.


JUDGMENT :

1. For the reasons recorded separately, I pass the following

order :

ORDER

i. Criminal Appeal No.369 of 1998 is allowed.

Sajakali Jamadar 1 of 2 7-apeal-369-1998 (o).doc

ii. The impugned judgment and order dated 16 th December,

1997, passed by Special Judge, Greater Bombay in Special Case

No.33 of 1990 convicting the appellant for offences under

Sections 13(1)(d) r/w 13(2) of the Prevention of Corruption

Act, 1988 is set aside and the accused is acquitted for the said

offences.

iii. Criminal Appeal No.369 of 1998 stands disposed off.

(PRAKASH D. NAIK, J.)

Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR JAMADAR Date:

2022.05.06 16:15:58 +0530

Sajakali Jamadar 2 of 2